Vinod Kumar vs The State Of M.P.
2022 Latest Caselaw 3035 MP

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                                                   The High Court Of Madhya Pradesh
                                                            CRA No. 2618 of 1998
                                                                  (VINOD KUMAR Vs THE STATE OF M.P.)

                                     Jabalpur, Dated : 03-03-2022
                                               Ms. Kamlesh Tamrakar, Amicus Curiae for the appellant.

                                               Ms. Shikha Baghel, Panel Lawyer for the respondent/State.

Judgment delivered separately, signed and dated.

(DINESH KUMAR PALIWAL) JUDGE

Amitabh

Signature Not Verified SAN

Digitally signed by AMITABH RANJAN Date: 2022.03.03 17:50:16 IST