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Rajoo Varshney vs The State Of M.P.
2022 Latest Caselaw 16300 MP

Citation : 2022 Latest Caselaw 16300 MP
Judgement Date : 8 December, 2022

Madhya Pradesh High Court
Rajoo Varshney vs The State Of M.P. on 8 December, 2022
Author: Sujoy Paul
                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                      CRA No. 1537 of 1994
                                                  (RAJOO VARSHNEY Vs THE STATE OF M.P.)

                                                            CRA/01592/1994
                         Dated : 08-12-2022
                                 Shri K. N. Fakhruddin - Advocate as Amicus Curiae in CRA No.1537

                         of 1994.
                                 Shri Alok Vaghrecha - Advocate as Amicus Curiae in CRA No.1592 of
                         1994.
                                 Shri Yogesh Dhande - Government Advocate for the respondents/State.

On the Joint request, appeals are finally heard. Reserved for judgment.


                            (SUJOY PAUL)                                   (PRAKASH CHANDRA GUPTA)
                               JUDGE                                                 JUDGE

                         manju




Signature Not Verified Signed by: MANJU Signing time:

12/9/2022 3:23:50 PM

 
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