Jaipal Malviya vs The State Of Madhya Pradesh
2022 Latest Caselaw 10029 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 10629 of 2019 (JAIPAL MALVIYA Vs THE STATE OF MADHYA PRADESH)

Dated : 20-07-2022 Shri Arvind Kumar Pathak with Ms. Neelima Seth, learned counsel for the

appellant.

Shri Ramji Pandey, learned Government Advocate for the State. Arguments heard finally. Reserved for delivery of judgment.

(SMT. ANJULI PALO) JUDGE

rj

Signature Not Verified SAN

Digitally signed by RAJESH KUMAR JYOTISHI Date: 2022.07.21 17:25:47 IST