Karan Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 5311 MP

                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                      CRA No. 1769 of 2019
                                              (KARAN SINGH Vs THE STATE OF MADHYA PRADESH)

                      Dated : 11-04-2022
                                Shri Harshwardhan Singh Rajput, Advocate for the appellant.

                                Shri Akshay Pawar, P.L. for the respondent-State.

Learned counsel for the appellant prays for and is granted time to argue the matter armed with relevant judgment.

List in the next week.

                         (SUJOY PAUL)                                          (DWARKA DHISH BANSAL)
                            JUDGE                                                     JUDGE

                      Pallavi




Signature
 SAN      Not
Verified

Digitally signed by KUMARI PALLAVI SINHA Date: 2022.04.11 17:16:40 IST