Anil Kumar Balmik vs The State Of Madhya Pradesh
2022 Latest Caselaw 609 MP

Citation : 2022 Latest Caselaw 609 MP
Judgement Date : 12 January, 2022

Madhya Pradesh High Court

Anil Kumar Balmik vs The State Of Madhya Pradesh on 12 January, 2022

Author: Rohit Arya

                                             1                                       WA-4-2021
                The High Court Of Madhya Pradesh
                          WA No. 4 of 2021
                     (ANIL KUMAR BALMIK Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Gwalior, Dated : 12-01-2022
            Heard through Video Conferencing.

            Shri Arvind Dudawat, learned counsel for the appellant.
            Shri M.P.S. Raghuwanshi, learned Additional Advocate General for
the respondent-State.

List this appeal for consideration after disposal of SLP (C) No.27301/2018 (Diary No. 33004/2018) arising out of the judgment of the

coordinate Bench of this Court in WA No.46/2018 (Bhupenda Yadav Vs The State of M.P.).




   (ROHIT ARYA)                                             (SATISH KUMAR SHARMA)
      JUDGE                                                          JUDGE

Prachi

  PRACHI MISHRA
  2022.01.13
  10:23:55 +05'30'

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