Sudhir Kumar Ghosh vs The State Of Madhya Pradesh
2021 Latest Caselaw 2409 MP

Citation : 2021 Latest Caselaw 2409 MP
Judgement Date : 15 June, 2021

Madhya Pradesh High Court

Sudhir Kumar Ghosh vs The State Of Madhya Pradesh on 15 June, 2021

Author: Chief Justice

                                                            1                                WA-486-2021
                                 The High Court Of Madhya Pradesh
                                             WA-486-2021
                             (SUDHIR KUMAR GHOSH AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                      3
                      Jabalpur, Dated : 15-06-2021
                               Heard through Video Conferencing.
                               Mr. Riyaz Mohammad, Advocate for the appellant.
                               Mr. Bramhadatt Singh, Government Advocate for the respondents

No.1 to 3/State.

Dr. A.K. Pare, Advocate for the caveator.

Arguments heard. Reserved for judgment.



                              (MOHAMMAD RAFIQ)                              (VIJAY KUMAR SHUKLA)
                               CHIEF JUSTICE                                           JUDGE


                      [email protected]




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Digitally signed by SAIFAN KHAN Date: 2021.06.16 11:30:51 IST

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