Prakash vs The State Of Madhya Pradesh
2021 Latest Caselaw 7252 MP

Citation : 2021 Latest Caselaw 7252 MP
Judgement Date : 10 November, 2021

Madhya Pradesh High Court

Prakash vs The State Of Madhya Pradesh on 10 November, 2021

Author: Vishal Dhagat

                                                       1                             CRA-2679-2015
                             The High Court Of Madhya Pradesh
                                      CRA No. 2679 of 2015
                                         (PRAKASH Vs THE STATE OF MADHYA PRADESH)

                      26
                      Jabalpur, Dated : 10-11-2021
                            Shri M.P. Tripathi, learned counsel for the appellant.
                            Shri Dilip Parihar, learned Panel Lawyer for the respondent/State.

Argument heard. Reserved for judgment.

(VISHAL DHAGAT) JUDGE

vkt

Signature SAN Not Verified

Digitally signed by VINOD KUMAR TIWARI Date: 2021.11.16 17:50:35 IST

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