Dhirendrasingh vs The State Of Madhya Pradesh
2021 Latest Caselaw 7668 MP

Citation : 2021 Latest Caselaw 7668 MP
Judgement Date : 22 November, 2021

Madhya Pradesh High Court

Dhirendrasingh vs The State Of Madhya Pradesh on 22 November, 2021

Author: Sujoy Paul

                                             1                               CRA-4753-2020
                      The High Court Of Madhya Pradesh
                               CRA No. 4753 of 2020
                           (DHIRENDRASINGH Vs THE STATE OF MADHYA PRADESH)

       5
       Indore, Dated : 22-11-2021
                 Shri Ashish Kanungo, learned counsel for the appellant.
                 Shri Sudhanshu Vyas, learned counsel for the respondent/State.

Counsel for the appellant prays for time to file the relevant judgment of the trial Court which was based on the cross FIR lodged by the present appellant.

As prayed, list this matter after two weeks.


           (SUJOY PAUL)                                             (PRANAY VERMA)
              JUDGE                                                       JUDGE

      jyoti
Digitally signed by
JYOTI CHOURASIA
Date: 2021.11.23
16:52:48 +05'30'

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