Ravi Kajle vs The State Of Madhya Pradesh
2022 Latest Caselaw 5880 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 1774 of 2016 (RAVI KAJLE Vs THE STATE OF MADHYA PRADESH)

Dated : 21-04-2022 Shri Shiv Kumar Dubey, learned counsel for the appellant after arguing for

some time prays for some time to argue the matter armed with relevant judgment.

List after summer vacation.

                                        (SUJOY PAUL)                                        (DWARKA DHISH BANSAL)
                                           JUDGE                                                   JUDGE

                                      Akm

Signature Not Verified SAN

Digitally signed by AKANKSHA MAURYA Date: 2022.04.22 11:48:59 IST