Deen Dayal vs The State Of Madhya Pradesh
2022 Latest Caselaw 16975 MP

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                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT JABALPUR
                                                           CRA No. 1086 of 2012
                                             (DEEN DAYAL AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                           Dated : 20-12-2022
                                     Shri R.S. Patel - Advocate for the appellants.

                                     Shri Yogesh Dhande - Govt. Advocate for the respondent / State.

On the joint request, matter is heard finally. Judgment dictated in open Court, signed and dated separately.

                              (SUJOY PAUL)                                      (PRAKASH CHANDRA GUPTA)
                                 JUDGE                                                   JUDGE

                           sarathe

Signature Not Verified Signed by: NAVEEN KUMAR SARATHE Signing time: 12/21/2022 4:29:49 PM