Halkai vs State Of M.P.
2022 Latest Caselaw 1914 MP

Citation : 2022 Latest Caselaw 1914 MP
Judgement Date : 10 February, 2022

Madhya Pradesh High Court

Halkai vs State Of M.P. on 10 February, 2022

Author: Gurpal Singh Ahluwalia

THE HIGH COURT OF MADHYA PRADESH CRA-764-2010 (HALKAI & ORS. VS. STATE OF M.P.)

Through video conferencing

Gwalior, Dated: 10.02.2022

Shri R.K.S.Kushwah, learned counsel for the appellants.

Shri C.P.Singh, learned counsel for the State.

Shri M.K.Chaudhary, learned counsel for the complainant.

Heard.

Reserved for judgment.


        (G.S. Ahluwalia)                                      (Deepak Kumar Agarwal)
            Judge                                                      Judge

Shanu

        Digitally signed by
        SHANU RAIKWAR
        Date: 2022.02.10
        16:44:48 -08'00'

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