Santosh @ Hitendra vs The State Of Madhya Pradesh
2022 Latest Caselaw 3119 MP

Citation : 2022 Latest Caselaw 3119 MP
Judgement Date : 4 March, 2022

Madhya Pradesh High Court

Santosh @ Hitendra vs The State Of Madhya Pradesh on 4 March, 2022

Author: Subodh Abhyankar

                                                                           1
                                                 The High Court Of Madhya Pradesh
                                                           CRR No. 619 of 2022
                                                        (SANTOSH @ HITENDRA Vs THE STATE OF MADHYA PRADESH)

                                    Indore, Dated : 04-03-2022
                                             Shri S. S. Rawat, counsel for the petitioner.

                                             Shri Vishal Sanothiya, counsel for the respondent/State.

Counsel for the petitioner seeks time to argue the matter armed with relevant judgments.

Prayer is allowed.

As requested, list the matter on 07/03/2022.

(SUBODH ABHYANKAR) JUDGE

Pankaj

Signature Not Verified SAN

Digitally signed by PANKAJ PANDEY Date: 2022.03.05 11:56:34 IST

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