Ballu @ Balram Kori vs State Of M.P.
2021 Latest Caselaw 6219 MP

Citation : 2021 Latest Caselaw 6219 MP
Judgement Date : 29 September, 2021

Madhya Pradesh High Court

Ballu @ Balram Kori vs State Of M.P. on 29 September, 2021

Author: Sushrut Arvind Dharmadhikari

                                          1                               CRA-142-2007
           The High Court Of Madhya Pradesh
                      CRA-142-2007
                              (BALLU @ BALRAM KORI Vs STATE OF M.P.)

16
Gwalior, Dated : 29-09-2021
         Shri Deependra Singh Kushwah, learned counsel for the appellant.
         Shri        P.P.S.   Bajeeta,     learned     Public    Prosecutor   for   the
respondent/State.

Learned counsel for the appellant is directed to supply a legible copy of the impugned judgment to learned Public Prosecutor for the State within

one week.

List this case in the week commencing 25.10.2021 for final hearing.

(S. A. DHARMADHIKARI) JUDGE

shanu*

SHANU RAIKWAR 2021.09.29 17:14:28 -07'00'

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