Ramphal vs The State Of Madhya Pradesh
2022 Latest Caselaw 16632 MP

                                                          1
                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                  CRA No. 1023 of 2011
                                            (RAMPHAL Vs THE STATE OF MADHYA PRADESH)

                      Dated : 14-12-2022
                               Shri Surendra Verma - Advocate for the appellant.

                               Shri Arvind Singh - Government Advocate for the respondent/State.

Both the learned counsel for the parties argued the matter finally and closed their arguments.

Reserved for judgment.

                            (SUJOY PAUL)                              (PRAKASH CHANDRA GUPTA)
                               JUDGE                                           JUDGE

                      vai




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Digitally signed by VAISHALI AGRAWAL Date: 2022.12.16 10:22:21 IST