Smt.Guddi vs State Of M.P.
2022 Latest Caselaw 4919 MP

Citation : 2022 Latest Caselaw 4919 MP
Judgement Date : 5 April, 2022

Madhya Pradesh High Court

Smt.Guddi vs State Of M.P. on 5 April, 2022

Author: Gurpal Singh Ahluwalia

                                              1
                           THE HIGH COURT OF MADHYA PRADESH
                                       CRA-260-2011
                               (SMT. GUDDI VS. STATE OF M.P.)

         Gwalior, Dated: 05.04.2022

               Shri Arun Sharma and Shri S.S.Kushwah, learned counsel for the

         appellant.

               Shri C.P.Singh, learned counsel for the respondent/State.

Heard.

Reserved for judgment.


         (G.S. Ahluwalia)                             (Rajeev Kumar Shrivastava)
             Judge                                              Judge

Pj'S/-

Digitally signed by PRINCEE BARAIYA Date: 2022.04.05 16:40:29 -07'00'

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