Rajendra Singh vs State Of M.P.
2022 Latest Caselaw 1204 MP

                                                              1
                                 The High Court Of Madhya Pradesh
                                           FA No. 284 of 2010
                                              (RAJENDRA SINGH Vs STATE OF M.P. AND OTHERS)

Gwalior, Dated : 25-01-2022
                             Heard through Video Conferencing.

                             Shri Raju Sharma, learned counsel for the appellants.
                             Shri      D.D.     Bansal,    learned    Government       Advocate   for   the
respondent/State.

Learned counsel for the appellants undertakes to provide copy of memo of appeal alongwith judgment of court below to Shri D.D. Bansal

advocate appearing for the State within three working days.

List the case in next week, as prayed.

(SATISH KUMAR SHARMA) JUDGE

vpn VIPIN KUMAR AGRAHARI 2022.01.25 17:40:36 +05'30' VALSALA VASUDEVAN 2018.10.26 15:14:29 -07'00'