The State Of Madhya Pradesh vs Bherulal
2021 Latest Caselaw 6326 MP

                                                                      1                              CRA-5367-2021
                                            The High Court Of Madhya Pradesh
                                                       CRA-5367-2021
                                                  (THE STATE OF MADHYA PRADESH Vs BHERULAL AND OTHERS)

                                   1
                                   Indore, Dated : 01-10-2021
                                           Ms Mamta Shandilya, learned Govt. Advocate for the appellant/State.
                                           Issue notice.
                                           Shri Nitendra Vajpayee accepts notice on behalf of respondents.

Let memo of appeal with impugned judgment be supplied to Shri Vajpayee enabling him to seek instructions.

List this appeal alongwith record of S.T. No. 230/2014 attached with appeal No. 1637/2014 and 1563/2021 for consideration on 26.11.2021.

                                        (ROHIT ARYA)                                             (VIVEK RUSIA)
                                           JUDGE                                                      JUDGE


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Digitally signed by SEHAR HASEEN Date: 2021.10.01 18:24:49 IST