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Govind vs The State Of Madhya Pradesh
2022 Latest Caselaw 2178 MP

Citation : 2022 Latest Caselaw 2178 MP
Judgement Date : 16 February, 2022

Madhya Pradesh High Court
Govind vs The State Of Madhya Pradesh on 16 February, 2022
Author: Sheel Nagu
                                                                            1
                                                 The High Court Of Madhya Pradesh
                                                           CRA No. 445 of 2022
                                                         (GOVIND AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                                    Jabalpur, Dated : 16-02-2022
                                             Shri Ayur Jain, learned counsel for the appellant.

                                             Shri Jubin Prasad, learned Panel Lawyer for respondent-State.

Shri Ashok Chourasiya, counsel for the objector. Since the record is received from the court below in the connected matter and certified copy of the judgment impugned is already on record in the connected matter said default stands ignored.


                                          (SHEEL NAGU)                                       (DWARKA DHISH BANSAL)
                                             JUDGE                                                  JUDGE

                                    kkc




Signature Not Verified
  SAN




Digitally signed by KRISHAN KUMAR CHOUKSEY Date: 2022.02.17 11:43:46 IST

 
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