Gangasharan Devi Girdoniya vs The State Of Madhya Pradesh
2022 Latest Caselaw 4908 MP

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                                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                                   AT JABALPUR
                                                                       CRA No. 1682 of 2014
                                                (GANGASHARAN DEVI GIRDONIYA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                       Dated : 05-04-2022
                                               None for the appellant.

                                               Shri Yogendra Das Yadav, learned Government Advocate for the
                                       respondent/State.

Only Appellate Court record has been received. Registry is directed to call for the record of Criminal Case No. 718/2006 vide judgment dated 12.12.2011 passed by Ms. Prachi Patel, JMFC, Narsinghpur

(MP).

List this case after receipt of the record.

(DINESH KUMAR PALIWAL) JUDGE

L.R.

Signature Not Verified SAN

Digitally signed by LALIT SINGH RANA Date: 2022.04.06 17:23:01 IST