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Vrindavan Patel vs The State Of Madhya Pradesh
2021 Latest Caselaw 588 MP

Citation : 2021 Latest Caselaw 588 MP
Judgement Date : 9 March, 2021

Madhya Pradesh High Court
Vrindavan Patel vs The State Of Madhya Pradesh on 9 March, 2021
Author: B. K. Shrivastava
                                         1                           MCRC-12155-2021
           The High Court Of Madhya Pradesh
                     MCRC-12155-2021
                       (VRINDAVAN PATEL Vs THE STATE OF MADHYA PRADESH)

1
Jabalpur, Dated : 09-03-2021
         Shri Shakti Prakash Pandey, learned counsel for the petitioner.
         Shri Kaustubh Sigh, learned Panel Lawyer for the respondent/State.

As per registry note another M.Cr.C. No. 9607/2021 filed by co- accused is pending before the High Court.

On the other side, it is submitted by petitioner's counsel that the

aforesaid M.Cr.C. has been heard and reserved for judgment by the Court of Hon'ble Shri Justice Rajendra Kumar Shrivastava.

Therefore, registry is directed to verify the fact and list this case before appropriate bench.

(B. K. SHRIVASTAVA) JUDGE

dixit Digitally signed by MAHENDRA KUMAR DIXIT Date: 2021.03.09 14:48:54 +05'30'

 
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