Ramlakhan @ Mohar Singh vs The State Of M.P.
2022 Latest Caselaw 2948 MP

Citation : 2022 Latest Caselaw 2948 MP
Judgement Date : 2 March, 2022

Madhya Pradesh High Court

Ramlakhan @ Mohar Singh vs The State Of M.P. on 2 March, 2022

Author: Gurpal Singh Ahluwalia

                                                   1
                         THE HIGH COURT OF MADHYA PRADESH
                                       CRA-405/2005
                  ( Ramlakhan @ Mohar Singh Vs The State of Madhya Pradesh)

          Gwalior, Dated: 02/03/2022

                   Shri R.K. Sharma, senior Advocate alongwith Shri M.K. Chaudhary,

          learned counsel for the appellant.

                    Shri C.P. Singh, learned counsel for the respondent-State.

Heard.

Reserved for judgment.

(G.S. Ahluwalia) ( Satish Kumar Sharma) Judge Judge

Prachi

PRACHI MISHRA 2022.03.02 17:58:31 +05'30'

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