Ashique Beg vs The State Of Madhya Pradesh
2021 Latest Caselaw 7665 MP

1 CRA-1597-2009 The High Court Of Madhya Pradesh CRA No. 1597 of 2009 (ASHIQUE BEG Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 22-11-2021 Mr. Siddhant Kochar, learned counsel for the appellant. Mr. Manhar Dixit, learned Panel Lawyer for the State. Arguments heard.

Reserved for judgment.

                                       (ATUL SREEDHARAN)                                      (SUNITA YADAV)
                                              JUDGE                                                 JUDGE

                                   a

Signature Not Verified SAN

Digitally signed by ASHISH DATTA Date: 2021.11.24 11:04:32 IST