Preeti Choudhary vs The State Of Madhya Pradesh
2022 Latest Caselaw 725 MP

                                                                      1
                                             The High Court Of Madhya Pradesh
                                                      CRA No. 5957 of 2018
                                                    (PREETI CHOUDHARY Vs THE STATE OF MADHYA PRADESH)

                                     Jabalpur, Dated : 14-01-2022
                                           Heard through Video Conferencing.

                                           Shri G.S. Pandey, counsel for the appellant.
                                           Shri Yaduvendra Dwivedi, Ld. PL for respondent-State.

During the argument counsel for the appellant has referred to several judgments, which are not available with the Bench. He is directed to place them all on record.

List alongwith Cr.A.No.5283/2018 in the week commencing 24/1/2022.

(VIRENDER SINGH) JUDGE

rv

Signature Not Verified SAN

Digitally signed by REENA HIMANSHU SHARMA Date: 2022.01.17 17:46:02 IST