The State Of Madhya Pradesh vs Manoj
2021 Latest Caselaw 7797 MP

Citation : 2021 Latest Caselaw 7797 MP
Judgement Date : 24 November, 2021

Madhya Pradesh High Court

The State Of Madhya Pradesh vs Manoj on 24 November, 2021

Author: Rohit Arya

1 MCRC-49000-2021 The High Court Of Madhya Pradesh MCRC No. 49000 of 2021 (THE STATE OF MADHYA PRADESH Vs MANOJ AND OTHERS)

Gwalior, Dated : 24-11-2021 Shri A.K. Nirankari, learned Govt. Advocate for the petitioner/State. Upon perusal of the impugned judgment and consideration of the submissions advanced, we find no case is made out to allow the instant application; leave to appeal.

M.Cr.C. stands dismissed.


    (ROHIT ARYA)                                      (DEEPAK KUMAR AGARWAL)
       JUDGE                                                       JUDGE

Pawar

     ASHISH PAWAR
     2021.11.25
     12:09:01 +05'30'

Download the LatestLaws.com Mobile App