Mohammad Hanif vs The State Of Madhya Pradesh
2022 Latest Caselaw 5960 MP

                                                            1
                               IN THE HIGH COURT OF MADHYA PRADESH
                                            AT GWALIOR
                                                        WA No. 902 of 2020
                            (MOHAMMAD HANIF Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 22-04-2022
       Shri Vivek Jain, Advocate for the appellant.

       Shri Deepak Khot, Government Advocate for the respondents No. 1 &

2/State.

Shri Manoj Bhargav, Advocate for the respondents No. 3 & 4. Arguments heard.

Reserved for judgment.

   (ROHIT ARYA)                                                     (RAJEEV KUMAR SHRIVASTAVA)
      JUDGE                                                                    JUDGE

Durgekar

SANJAY     Digitally signed by SANJAY NAMDEORAO
           DURGEKAR

DN: c=IN, o=HIGH COURT OF MADHYA

NAMDEOR PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=afa4701a2661e1fb7720c022ffc277608

AO ce55ba67f3594a641181b9ae8448e58, pseudonym=DA26B82C5BC4CAF69072CA5A1 3CA996C4169AB06, serialNumber=1190D1488DBA862FB108ED662 62DC2DC2CB9D310D73128B3A6E7B046FCF28

DURGEKAR 227, cn=SANJAY NAMDEORAO DURGEKAR Date: 2022.04.23 16:35:08 -07'00'