Shiva vs The State Of Madhya Pradesh
2022 Latest Caselaw 676 MP

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                                                                                         Cr.Appeal No.349/2011

                                                           HIGH COURT OF MADHYA PRADESH
                                                                  BENCH AT INDORE

                                                                    Cr.Appeal No.349/2011


                                                INDORE, Dated :14.12.2021


                                                      Ms Seema Sharma, learned counsel for the appellant.
                                                      Ms Mamta Shandilya, learned Govt. Advocate, for the
                                                respondent/State.

Arguments heard.

Reserved for judgment.

                                                    (Vivek Rusia)                    (Satyendra Kumar Singh)
                                                        Judge                                   Judge

INDORE Dated: 13.01.2022

Judgment delivered separately, signed and dated.

                                                      (Vivek Rusia)                  (Satyendra Kumar Singh)
                                                        Judge                                   Judge
                                                        13 -01-2022                               13-01-2022
  sh/-
SEHA
R

Digitally signed by SEHAR HASEEN DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH INDORE, ou=HIGH COURT OF MADHYA PRADESH BENCH INDORE, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=900ec6fc757798eaeb3df7a32860b d3298415a4d1c2d91436213f2568c8f27da,

HASE pseudonym=F50E66F24169404D6C1C89B3 98467A979218326F, serialNumber=E7DBBA955B262C04B84132 51CE7FB6F0B7DBA610C57F1559C08BF6C6 F5DD40D4, cn=SEHAR HASEEN Date: 2022.01.14 18:40:03 +05'30'

EN