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Ranveer Singh @ Kapila vs The State Of Madhya Pradesh
2021 Latest Caselaw 6165 MP

Citation : 2021 Latest Caselaw 6165 MP
Judgement Date : 28 September, 2021

Madhya Pradesh High Court
Ranveer Singh @ Kapila vs The State Of Madhya Pradesh on 28 September, 2021
Author: Anand Pathak
                                                                          1                            MCRC-44770-2021
                      The High Court Of Madhya Pradesh
                                MCRC-44770-2021
                                                     (RANVEER SINGH @ KAPILA Vs THE STATE OF MADHYA PRADESH)

  2
  Gwalior, Dated : 28-09-2021
            Shri Vilas Tikhe, learned counsel for the applicant.
            Shri Praveen Newaskar, learned ASG for the respondent/CBN.

Heard through physical hearing. Learned counsel for the respondent referred recent judgment of Hon'ble Apex Court in the matter of Union of India through Narcotics

Control Bureau Vs. Md. Nawaz Khan passed in Cr.A.No.1043/2021.

Learned counsel for the applicant sought time to verify and advance arguments thereafter.

List in the next week.

(ANAND PATHAK) JUDGE

Anil* ANIL KUMAR Digitally signed by ANIL KUMAR CHAURASIYA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh,

CHAURASI 2.5.4.20=8512f40a1a9eaa50b6802d068b51dae27e84 c266b09d283f0799e67cdc7df50f, cn=ANIL KUMAR CHAURASIYA Date: 2021.09.29 07:00:42 -07'00'

YA

 
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