Citation : 2022 Latest Caselaw 16301 MP
Judgement Date : 8 December, 2022
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
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!