Jitendra And Anr. vs The State Of Madhya Pradesh
2022 Latest Caselaw 1522 MP

                                                                    1
                                                                                     Cr.Appeal No.669/2013

                                                       HIGH COURT OF MADHYA PRADESH
                                                              BENCH AT INDORE

                                                                Cr.Appeal No.669/2013


                                           INDORE, Dated :15.12.2021


                                                 Shri T.C. Jain, learned counsel for the appellants.
                                                 Ms Mamta Shandilya, learned Govt. Advocate, for the
                                           respondent/State.

Arguments heard.

Reserved for judgment.

                                               (Vivek Rusia)                      (Satyendra Kumar Singh)
                                                   Judge                                     Judge

INDORE Dated: 02.02.2022

Judgment delivered separately, signed and dated.

                                                 (Vivek Rusia)                    (Satyendra Kumar Singh)
                                                   Judge                                     Judge
                                                  02 -02-2022                                02 -02-2022
  sh/-

SEHA Digitally signed by SEHAR HASEEN DN: c=IN, o=HIGH COURT OF

R MADHYA PRADESH BENCH INDORE, ou=HIGH COURT OF MADHYA PRADESH BENCH INDORE, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=900ec6fc757798eaeb3df7a3 2860bd3298415a4d1c2d91436213f25

HASE 68c8f27da, pseudonym=F50E66F24169404D6C1 C89B398467A979218326F, serialNumber=E7DBBA955B262C04B8 413251CE7FB6F0B7DBA610C57F1559 C08BF6C6F5DD40D4, cn=SEHAR

EN HASEEN Date: 2022.02.04 15:20:00 +05'30'