Rajkumar Noriya vs The State Of Madhya Pradesh
2022 Latest Caselaw 9374 MP

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                                                  IN THE HIGH COURT OF MADHYA PRADESH
                                                               AT JABALPUR
                                                                 CRA No. 4663 of 2022
                                                       (RAJKUMAR NORIYA Vs THE STATE OF MADHYA PRADESH)

                                      Dated : 11-07-2022
                                            Shri Sanjay Seth, learned counsel for the appellant.

                                            Shri Pramod Thakre, learned G.A. for the respondent/State.

After arguing for some time, learned counsel for the appellant prays for time to argue the matter armed with relevant judgment.

Shri Thakre has no objection.

As prayed, list in next week.

                                        (SUJOY PAUL)                                 (PRAKASH CHANDRA GUPTA)
                                           JUDGE                                              JUDGE

                                      Akm




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