Lakhmichand vs State Of M.P.
2022 Latest Caselaw 274 MP

Citation : 2022 Latest Caselaw 274 MP
Judgement Date : 5 January, 2022

Madhya Pradesh High Court

Lakhmichand vs State Of M.P. on 5 January, 2022

Author: Gurpal Singh Ahluwalia

                                              1
                    THE HIGH COURT OF MADHYA PRADESH
                                 CRA-670-2010
                        Shri Lakhmichand vs. State of M.P.

         Gwalior, Dated: 05.01.2022

              Shri A.K. Jain, Counsel for the appellant.

              Shri A.P.S. Tomar, Panel Lawyer for the State.

              Heard finally.

              Reserved for judgment.




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

(alok)




ALOK KUMAR
2022.01.05

17:24:41 +05'30'

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