Gopi Bai Varsha vs The State Of M.P.
2021 Latest Caselaw 7661 MP

Citation : 2021 Latest Caselaw 7661 MP
Judgement Date : 22 November, 2021

Madhya Pradesh High Court

Gopi Bai Varsha vs The State Of M.P. on 22 November, 2021

Author: Anil Verma

                                            1                               CRA-1378-1999
                  The High Court Of Madhya Pradesh
                           CRA No. 1378 of 1999
                                (GOPI BAI VARSHA Vs THE STATE OF M.P.)

         4
         Indore, Dated : 22-11-2021
                Shri Mohd. Rafik Sheikh, learned counsel for the appellant
                Smt. Bharti Lakkad PL for the respondent/State.

With the consent of both the parties, the matter is heard finally. Reserved for judgment.

(ANIL VERMA) JUDGE

amol Digitally signed by AMOL N MAHANAG Date: 2021.11.25 10:37:06 +05'30'

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