Krishan Alias Ramkishan Yadav vs State Of Madhya Pradesh
2022 Latest Caselaw 1323 MP

Citation : 2022 Latest Caselaw 1323 MP
Judgement Date : 28 January, 2022

Madhya Pradesh High Court

Krishan Alias Ramkishan Yadav vs State Of Madhya Pradesh on 28 January, 2022

Author: Virender Singh

THE HIGH COURT OF MADHYA PRADESH Cr.A. No.164/2020 (Kishan @ Ramkishan Yadav v. The State of Madhya Pradesh )

Jabalpur, Dated 28.01.2022

Heard through video conferencing. Shri Avnish Tiwari, counsel for the appellant. Shri Yadvendra Dwivedi, Panel Lawyer for the State. Though the matter has been listed for orders on I.A. No. 156/2020; an application for suspension of sentence; however, with consent of the counsel for the parties the matter is heard finally.

Judgment delivered, signed and dated.

(Virender Singh) JUDGE

Loretta Digitally signed by MRS. LORETTA RAJ Date: 2022.02.01 15:17:46 +05'30'

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