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[email protected] Pinki Singh Gond vs The State Of Madhya Pradesh
2022 Latest Caselaw 420 MP

Citation : 2022 Latest Caselaw 420 MP
Judgement Date : 7 January, 2022

Madhya Pradesh High Court
[email protected] Pinki Singh Gond vs The State Of Madhya Pradesh on 7 January, 2022
Author: Sujoy Paul

1 CRA-1715-2021 The High Court Of Madhya Pradesh CRA No. 1715 of 2021 ([email protected] PINKI SINGH GOND Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 07-01-2022 Shri R.K. Yadav, counsel for the appellant.

Shri Dilip Parihar, PL for the State. After arguing for sometime, Counsel for the appellant prays for some time to go through the judgment of the trial Court.

Prayer is allowed.

List after four weeks.




                              (SUJOY PAUL)                                              (ARUN KUMAR SHARMA)
                                 JUDGE                                                         JUDGE

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Digitally signed by S HUSHMAT HUSSAIN Date: 2022.01.11 10:35:29 IST

 
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