Mahendra Soni vs The State Of Madhya Pradesh
2021 Latest Caselaw 2162 MP

Citation : 2021 Latest Caselaw 2162 MP
Judgement Date : 7 June, 2021

Madhya Pradesh High Court

Mahendra Soni vs The State Of Madhya Pradesh on 7 June, 2021

Author: Rajeev Kumar Shrivastava

                                          1                              CRA-2634-2021
                   The High Court Of Madhya Pradesh
                              CRA-2634-2021
                    (MAHENDRA SONI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

1
Gwalior, Dated : 07-06-2021
             Heard through Video Conferencing.
             Shri Rajiv Sharma, learned counsel for the appellant.
             It is submitted by learned counsel for the appellant that the appeal
preferred by the appellant is against the judgment of acquittal, therefore, it can
be heard by DB.

             Office is hereby directed to verify the aforesaid fact and list as per
rules on 10.6.2021.

                                                 (RAJEEV KUMAR SHRIVASTAVA)
                                                            JUDGE


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SMT VALSALA
VASUDEVAN
2021.06.08

12:23:32 +05'30'

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