Radha Bai vs The State Of Madhya Pradesh
2021 Latest Caselaw 3591 MP

Citation : 2021 Latest Caselaw 3591 MP
Judgement Date : 23 July, 2021

Madhya Pradesh High Court

Radha Bai vs The State Of Madhya Pradesh on 23 July, 2021

Author: Shailendra Shukla

                                                                                  1                              CRA-1648-2021
                                                       The High Court Of Madhya Pradesh
                                                                  CRA-1648-2021
                                                             (RADHA BAI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                             2
                                             Indore, Dated : 23-07-2021
                                                      Heard through Video Conferencing.
                                                      Mr Sachin Parmar, learned counsel for the appellant .
                                                      Ms B.Lakkad, Panel Lawyer for the respondent State.

The matter was listed for admission. The judgment was perused.

Appeal is arguable. Hence, appeal is admitted for final hearing. Record be requisitioned. Matter be listed for final hearing in due course.

(SHAILENDRA SHUKLA) JUDGE

rashmi

Signature Not Verified VerifiedDigitally Digitally signed by SAN RASHMI PRASHANT Date: 2021.07.24 12:41:26 IST

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