Rakesh Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 1008 MP

The High Court Of Madhya Pradesh CRA No. 6520 of 2018 (RAKESH SINGH Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 20-01-2022 Heard through Video Conferencing.

Shri Abhishek Tiwari, Advocate for the appellant. Shri Dilip Parihar, P.L. for the State. Learned counsel for the appellant prays for time to argue the matter armed with relevant judgments.

As prayed, list in the next week.

                                        (SUJOY PAUL)                                   (ARUN KUMAR SHARMA)
                                           JUDGE                                              JUDGE

                                   pn

Signature Not Verified SAN

Digitally signed by PANKAJ NAGLE Date: 2022.01.24 12:22:54 IST