Rajaram Badole vs The State Of Madhya Pradesh
2022 Latest Caselaw 433 MP

1 WP-2357-2019 The High Court Of Madhya Pradesh WP No. 2357 of 2019 (RAJARAM BADOLE Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Indore, Dated : 07-01-2022 Shri L.C.Patne, counsel for the petitioner.

Shri P.Kibe, counsel for the state. Pleadings are complete. Counsel for the petitioner has placed reliance upon the judgment passed by Full Bench in the case of Harinarayan Ramratan Dubey, Khandwa Vs. State of M.P., 1975 MPLJ 429 and also the judgment passed by Single

Bench in the case of H.R.Kaurav Vs. State of M.P. and others, 2009(II) MPLJ 189.

List on 24.01.2022.

(VIJAY KUMAR SHUKLA) JUDGE

MK

Signature Not Verified VerifiedDigitally Digitally signed by SAN SMT MUKTA KOUSHAL Date: 2022.01.07 16:33:03 IST