Ramprakash vs State Of M.P.
2022 Latest Caselaw 2418 MP

Citation : 2022 Latest Caselaw 2418 MP
Judgement Date : 21 February, 2022

Madhya Pradesh High Court

Ramprakash vs State Of M.P. on 21 February, 2022

Author: Gurpal Singh Ahluwalia

                                              1
                     THE HIGH COURT OF MADHYA PRADESH
                                  CRA-212-2010
                       Ramprakash and another vs. State of M.P.

          Gwalior, Dated: 21.02.2022

               Shri M.K. Chaudhary, Counsel for the appellants.

               Shri C.P. Singh, Counsel for the respondent/State.

Shri Anand Purohit, Counsel for the complainant.

This appeal was already heard on 18.2.2022.

Today the remaining connected appeals are heard.

Reserved for judgment.



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

 (alok)




ALOK KUMAR

2022.02.21 17:46:39 +05'30'

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