Hari Singh Sondhiya vs The State Of Madhya Pradesh
2022 Latest Caselaw 4904 MP

Citation : 2022 Latest Caselaw 4904 MP
Judgement Date : 5 April, 2022

Madhya Pradesh High Court

Hari Singh Sondhiya vs The State Of Madhya Pradesh on 5 April, 2022

Author: Virender Singh

                                                     1


            IN THE HIGH COURT OF MADHYA PRADESH AT
                           JABALPUR
                                       Criminal Appeal No.7124/2021
                     (Hari Singh Sondhiya & anr.. vs.The State Of Madhya Pradesh)

Jabalpur, Dated : 05.04.2022.


          Ms. P.L. Shrivastava, counsel for the appellants.
          Shri Dharmesh Chaturvedi, Panel Lawyer for the respondent-

State.

With consent of learned counsel for the parties the matter is heard finally.

Judgment passed separately, signed and dated.

(VIRENDER SINGH) JUDGE

Loretta Digitally signed by MRS. LORETTA RAJ Date: 2022.04.12 10:50:57 +05'30'

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