Ramlakhan vs The State Of M.P.
2022 Latest Caselaw 3358 MP

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                                                The High Court Of Madhya Pradesh
                                                         CRA No. 1222 of 2000
                                                                  (RAMLAKHAN Vs THE STATE OF M.P.)

                                     Indore, Dated : 09-03-2022
                                            Proxy counsel Shri Rajesh Yadav appearing on behalf of Shri V.Singh,

                                     counsel for the appellant.
                                            Shri Hitendra Tripathi PL for the respondent/State.

Final arguments of both the parties heard. Reserved for judgment.

(ANIL VERMA) JUDGE

amol

Signature Not Verified SAN

Digitally signed by AMOL N MAHANAG Date: 2022.03.10 13:54:31 PST