Indal Singh vs State Of M.P.
2022 Latest Caselaw 5783 MP

Citation : 2022 Latest Caselaw 5783 MP
Judgement Date : 20 April, 2022

Madhya Pradesh High Court

Indal Singh vs State Of M.P. on 20 April, 2022

Author: Gurpal Singh Ahluwalia

THE HIGH COURT OF MADHYA PRADESH CRA-651-2010 (Indal Singh & Ors. Vs. State of M.P.)

Gwalior, Dated: 20.04.2022

Shri Ashok Kumar Jain, Counsel for appellant No.1 - Indal Singh.

Shri Anand Purohit, Counsel for appellant No.2 - Subodh Singh.

Appellant No.3 - Dhaniram is already dead.

Shri C.P. Singh, Counsel for the State.

Heard.

Reserved for judgment.


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

              Digitally signed by
              SHUBHANKAR MISHRA
              Date: 2022.04.20
              16:45:26 +05'30'

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