Ram Kishore Dwivedi vs The State Of Madhya Pradesh
2021 Latest Caselaw 895 MP

Citation : 2021 Latest Caselaw 895 MP
Judgement Date : 18 March, 2021

Madhya Pradesh High Court

Ram Kishore Dwivedi vs The State Of Madhya Pradesh on 18 March, 2021

Author: B. K. Shrivastava

                                        1                              CRA-2206-2009
           The High Court Of Madhya Pradesh
                      CRA-2206-2009
                    (RAM KISHORE DWIVEDI Vs THE STATE OF MADHYA PRADESH)

2
Jabalpur, Dated : 18-03-2021
        Shri Sankalp Kochar, learned counsel for the appellant.
        Shri Dinesh Patel, learned Panel Lawyer for the respondent/State.

Final arguments heard. Reserved for judgment.

(B. K. SHRIVASTAVA) JUDGE

dixit

Digitally signed by MAHENDRA KUMAR DIXIT Date: 2021.03.18 17:02:46 +05'30'

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