Rakesh vs The State Of Madhya Pradesh
2021 Latest Caselaw 6764 MP

Citation : 2021 Latest Caselaw 6764 MP
Judgement Date : 23 October, 2021

Madhya Pradesh High Court

Rakesh vs The State Of Madhya Pradesh on 23 October, 2021

Author: Sujoy Paul

                                                    1                              CRA-909-2017
                          The High Court Of Madhya Pradesh
                                     CRA-909-2017
                                       (RAKESH Vs THE STATE OF MADHYA PRADESH)

                20
                Indore, Dated : 23-10-2021
                         Shri Vivek Singh, learned counsel for the appellant.
                         Shri V.Sakargayen, learned counsel for the respondent/state.

After arguing for sometime, learned counsel for the appellant prays for time to argue the matter armed with relevant judgments.

The other side has no objection.

List the matter in the first week of December, 2021.

                   (SUJOY PAUL)                                              (PRANAY VERMA)
                      JUDGE                                                        JUDGE

               Sourabh

Digitally signed by SOURABH YADAV Date: 2021.10.23 17:09:16 +05'30'

Download the LatestLaws.com Mobile App