Smt. Rajni Lodhi vs The State Of Madhya Pradesh
2021 Latest Caselaw 1137 MP

Citation : 2021 Latest Caselaw 1137 MP
Judgement Date : 26 March, 2021

Madhya Pradesh High Court

Smt. Rajni Lodhi vs The State Of Madhya Pradesh on 26 March, 2021

Author: Gurpal Singh Ahluwalia

                                     1                            MCRC-14729-2021
          The High Court Of Madhya Pradesh
                    MCRC-14729-2021
                   (SMT. RAJNI LODHI Vs THE STATE OF MADHYA PRADESH)

1
Gwalior, Dated : 26-03-2021
         Shri V.K.Bhardwaj Senior Advocate with Shri Rohit Batham, learned
counsel for the applicant.
         Shri R.K.Awasthi, learned Public Prosecutor for the State.
         Case diary is available.
         The counsel for the applicant prays for and is granted a week's time to

go through the judgment passed by Supreme Court in the case of Smt.
Rekha Sengar Vs. State of M.P. i n SLP (cri) No.380/2021 on
21/01/2021

List on 31/03/2021.

(G.S. AHLUWALIA) JUDGE

Pj'S/-

PRINCEE BARAIYA 2021.03.27 11:46:16 -07'00'

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