Ajay Pandvia vs State Of M.P
2022 Latest Caselaw 2246 MP

Citation : 2022 Latest Caselaw 2246 MP
Judgement Date : 17 February, 2022

Madhya Pradesh High Court

Ajay Pandvia vs State Of M.P on 17 February, 2022

Author: Gurpal Singh Ahluwalia

                                   1
                THE HIGH COURT OF MADHYA PRADESH
                             Cr.A.429/2013
                      Ajay Pandvia V. State of M.P.


     Gwalior, Dated: 17.02.2022

            Shri R.K.Sharma, Sr. Advocate with Shri M.K.Chaudhary,

     Counsel for the appellant.

            Shri Ajay Chaturvedy, Counsel for respondent/Special Police

Establishment, Lokayukt.

At the request of Counsel for the parties, the case is heard

finally.

Reserved for judgment.

(G.S. Ahluwalia) Judge ar

ABDUR RAHMAN 2022.02.17 18:35:22 +05'30'

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