Rebu @ Akhbar vs The State Of Madhya Pradesh
2021 Latest Caselaw 5288 MP

                                                                        1                               CRA-2810-2019
                                               The High Court Of Madhya Pradesh
                                                          CRA-2810-2019
                                                       (REBU @ AKHBAR Vs THE STATE OF MADHYA PRADESH)

                                      10
                                      Jabalpur, Dated : 09-09-2021
                                             Shri Pramod Thakre, learned Amicus Curiae on behalf of the appellant.
                                             Shri S.K. Kashyap, learned GA for the respondent/State.

Arguments heard.

Reserved for Judgment.

                                           (ATUL SREEDHARAN)                                      (SUNITA YADAV)
                                                  JUDGE                                                 JUDGE


                                      PG

Signature Not Verified SAN

Digitally signed by PARMESHWAR GOPE Date: 2021.09.09 17:32:10 IST