Omkar Soni vs The State Of Madhya Pradesh
2022 Latest Caselaw 3452 MP

Citation : 2022 Latest Caselaw 3452 MP
Judgement Date : 10 March, 2022

Madhya Pradesh High Court

Omkar Soni vs The State Of Madhya Pradesh on 10 March, 2022

Author: Rajeev Kumar Shrivastava

                                       1
              The High Court Of Madhya Pradesh
                       MCRC No. 1261 of 2022
             (OMKAR SONI AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Gwalior, Dated : 10-03-2022
       Shri Rajiv Budholiya, learned counsel for the petitioners.

       Shri Dheeraj Budholia, learned Panel Lawyer for respondent No.1/State.

Shri Yogendra Shrivastava, learned counsel for respondent No.2. During the course of arguments, learned counsel for the petitioners has filed copy of judgment passed by Hon'ble the Supreme Court in Criminal Appeal No.1393 of 2011 [Ramawatar vs. State of M.P.].

Learned State counsel seeks for and is granted time to go through the same. As prayed, list next week.

(RAJEEV KUMAR SHRIVASTAVA) JUDGE

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PAWAN KUMAR 2022.03.10 16:54:25 +05'30'

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