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Rajesh vs The State Of Madhya Pradesh
2021 Latest Caselaw 1139 MP

Citation : 2021 Latest Caselaw 1139 MP
Judgement Date : 26 March, 2021

Madhya Pradesh High Court
Rajesh vs The State Of Madhya Pradesh on 26 March, 2021
Author: Rohit Arya
                                                                                       1                Cr.A. No. 8238/2018




                                                                 CRIMINAL APPEAL No.8238/2018

                                                                     Rajesh & Another
                                                                             Vs.
                                                                      State of M.P.,


                                             Indore, Dated: 16.03.2021
                                               Shri Lokendra Gangarekar, learned counsel for the appellants.
                                               Shri     Sanjay   Karanjwal,   learned      Govt.   Advocate    for     the
                                             respondent/State.

Heard.

Reserved for judgment.


                                                                                               (Rohit Arya)
  sh/-                                                                                           Judge
SEHA     Digitally signed by SEHAR HASEEN




R

DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH INDORE, ou=HIGH COURT OF MADHYA PRADESH BENCH INDORE, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=900ec6fc757798eaeb3df7a

HASE 32860bd3298415a4d1c2d91436213f 2568c8f27da, serialNumber=e7dbba955b262c04b 8413251ce7fb6f0b7dba610c57f1559 c08bf6c6f5dd40d4, cn=SEHAR HASEEN

EN Date: 2021.03.27 12:17:30 +05'30'

 
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