Onkar vs State Of M.P.
2022 Latest Caselaw 3709 MP

Citation : 2022 Latest Caselaw 3709 MP
Judgement Date : 15 March, 2022

Madhya Pradesh High Court

Onkar vs State Of M.P. on 15 March, 2022

Author: Subodh Abhyankar

                                                                 1
                                                                                 Cr.Appeal No.1147 of 2009

                                                   HIGH COURT OF MADHYA PRADESH
                                                          BENCH AT INDORE

                                                           Cr.Appeal No.1147/2009


                                    INDORE, Dated :07.03.2022


                                              Shri M.S. Chouhan, learned counsel for the appellant.
                                              Shri Mukesh Kumawat, learned Govt. Advocate, for the
                                    respondent/State.

Arguments heard.

Reserved for judgment.



                                             (Subodh Abhyanakr)             (Satyendra Kumar Singh)
                                                 Judge                                  Judge

INDORE Dated: 15.03.2022

Judgment delivered separately, signed and dated.




                                               (Subodh Abhyankar)            (Satyendra Kumar Singh)
                                                 Judge                                   Judge
                                                  15 -03-2022                           15-03-2022
  sh/-


SEHAR

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HASEE Pradesh, 2.5.4.20=900ec6fc757798eaeb3df7a 32860bd3298415a4d1c2d91436213f 2568c8f27da, pseudonym=F50E66F24169404D6C 1C89B398467A979218326F,

N serialNumber=E7DBBA955B262C04 B8413251CE7FB6F0B7DBA610C57F1 559C08BF6C6F5DD40D4, cn=SEHAR HASEEN Date: 2022.03.16 17:22:34 +05'30'