Mehtab Khan vs The State Of Madhya Pradesh
2021 Latest Caselaw 585 MP

Citation : 2021 Latest Caselaw 585 MP
Judgement Date : 9 March, 2021

Madhya Pradesh High Court

Mehtab Khan vs The State Of Madhya Pradesh on 9 March, 2021

Author: Vishal Mishra

                                           1                              MCRC-9573-2021
               The High Court Of Madhya Pradesh
                         MCRC-9573-2021
                           (MEHTAB KHAN Vs THE STATE OF MADHYA PRADESH)

2
Gwalior, Dated : 09-03-2021
          Shri Ankur Maheshwari, learned counsel for the petitioner.
          Shri Kauslendra Singh Tomar, learned P.P. for respondent/State.

Counsel for the petitioner prays for and is granted a week's time to go through the judgment in the case of The State Of Madhya Pradesh vs Uday Singh passed in Cr.A No. 524/2019 (@ SLP (Crl) No. 2001 of 2012).

List the case in the next week.

(VISHAL MISHRA) JUDGE

(LJ*) LOKENDRA JAIN 2021.03.10 10:43:54 -08'00'

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