Gayatri Shakya vs The State Of Madhya Pradesh
2022 Latest Caselaw 3710 MP

Citation : 2022 Latest Caselaw 3710 MP
Judgement Date : 15 March, 2022

Madhya Pradesh High Court

Gayatri Shakya vs The State Of Madhya Pradesh on 15 March, 2022

Author: Gurpal Singh Ahluwalia

                                      1
                     THE HIGH COURT OF MADHYA PRADESH
                              MCRC No.7173/2020
                   (GAYATRI SHAKYA VS. STATE OF M.P. & ORS.)

         Gwalior, Dated : 15/03/2022

                 Shri Gaurav Mishra, learned counsel for the applicant.

                 Shri A.K.Nirankari, learned counsel for the State/respondent

No.1.

Shri P.S.Bhadauriya, learned counsel for the respondents No.2

to 6.

Heard.

Reserved for judgment.

(G.S. Ahluwalia) Pj'S/- Judge

Digitally signed by PRINCEE BARAIYA Date: 2022.03.15 18:28:07 -07'00'

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