Vikas @ Sonu vs The State Of Madhya Pradesh
2021 Latest Caselaw 502 MP

Citation : 2021 Latest Caselaw 502 MP
Judgement Date : 4 March, 2021

Madhya Pradesh High Court

Vikas @ Sonu vs The State Of Madhya Pradesh on 4 March, 2021

Author: Shailendra Shukla

                                       1                               CRR-2226-2020
          The High Court Of Madhya Pradesh
                     CRR-2226-2020
                       (VIKAS @ SONU Vs THE STATE OF MADHYA PRADESH)

6
Indore, Dated : 04-03-2021

        Mr. Akash Rathi, learned counsel for the revisionist.

    Mr. Rajwardhan Gawde, learned Panel Lawyer for the respondent/State.

Submissions were made through Video Conferencing.

Learned Panel Lawyer for the State seeks time to peruse the judgments filed by the learned counsel for the revisionist.

Time is granted.

As prayed, list the matter on 25/03/2021.

(SHAILENDRA SHUKLA) JUDGE

Aiyer

Digitally signed by Jagdishan Aiyer Date: 2021.03.04 17:25:34 +05'30'

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