Pappu Bheda @ Santosh vs State Of M.P.
2021 Latest Caselaw 634 MP

Citation : 2021 Latest Caselaw 634 MP
Judgement Date : 10 March, 2021

Madhya Pradesh High Court

Pappu Bheda @ Santosh vs State Of M.P. on 10 March, 2021

Author: Sheel Nagu

                                       1                                CRA-611-2013
               The High Court Of Madhya Pradesh
                          CRA-611-2013
                         (PAPPU BHEDA @ SANTOSH Vs STATE OF M.P.)

27
Gwalior, Dated : 10-03-2021
           None for the appellant.
           Shri R.K.     Shukla,     learned   Dy. Advocate         General for   the
respondent/State.

Learned counsel for the State submits that his file does not contained the copy of impugned judgment, therefore, seeks time.

List in next week.


   (SHEEL NAGU)                                                 (ANAND PATHAK)
      JUDGE                                                           JUDGE


neetu
        SMT NEETU
        SHASHANK
        2021.03.10
        18:40:25
        +05'30'

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