Ghasilal vs State Of M.P.
2021 Latest Caselaw 7192 MP

                                                1                              CRR-1007-2006
                            The High Court Of Madhya Pradesh
                                     CRR No. 1007 of 2006
                                   (GHASILAL AND OTHERS Vs STATE OF M.P.)

16
Gwalior, Dated : 09-11-2021
                    Shri Anand Kumar Gupta, counsel for the petitioners.
                    Shri Rinkesh Goyal, Panel Lawyer for the respondent/State.

Learned counsel for the petitioners prays for and is granted three weeks' time to file status of each of the petitioners after judgment was rendered by trial Judge dated 8.8.2006 and confirmed by learned Additional

Sessions Judge, Chachoda district Guna on 19.12.2006.

List after three weeks.

(ROHIT ARYA) JUDGE RAM KUMAR SHARMA 2021.11.10 11:14:53 +05'30'

Rks