Smt Revti Devi vs The State Of Madhya Pradesh
2022 Latest Caselaw 3711 MP

Citation : 2022 Latest Caselaw 3711 MP
Judgement Date : 15 March, 2022

Madhya Pradesh High Court

Smt Revti Devi vs The State Of Madhya Pradesh on 15 March, 2022

Author: Gurpal Singh Ahluwalia

                                        1
                     THE HIGH COURT OF MADHYA PRADESH
                               MCRC No.35599/2021
                 (SMT. REVTI DEVI & ANR. VS. STATE OF M.P. & ANR.)

           Gwalior, Dated : 15/03/2022

                       Shri P.S.Bhadauriya, learned counsel for the applicants.

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

No.1.

Shri Gaurav Mishra, learned counsel for the respondent No.2.

Heard.

Reserved for judgment.

(G.S. Ahluwalia) Pj'S/- Judge Digitally signed by PRINCEE BARAIYA Date: 2022.03.15 15:30:11 -07'00'

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