Babulal vs State Of M.P.
2022 Latest Caselaw 9861 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT GWALIOR
                                                CRA No. 57 of 2001
                                                (BABULAL Vs STATE OF M.P.)

Dated : 20-07-2022
                           Shri S.S.Gautam, Advocate for the appellant, with Shri Devesh Sharma

Advocate appointed from Legal Aid as counsel for the appellant.
                           Shri Rajesh Shukla, learned Deputy Advocate General, for the
respondent/State.

Arguments heard. Reserved for Judgment.

(ROHIT ARYA) (MILIND RAMESH PHADKE) JUDGE JUDGE

yog

YOGESH VERMA 2022.07.21 VALSALA VASUDEVAN 2018.10.26 15:14:29 -07'00'

13:03:11 +05'30'