Krashna Kumar Naroliya vs The State Of Madhya Pradesh
2022 Latest Caselaw 3712 MP

Citation : 2022 Latest Caselaw 3712 MP
Judgement Date : 15 March, 2022

Madhya Pradesh High Court

Krashna Kumar Naroliya vs The State Of Madhya Pradesh on 15 March, 2022

Author: Gurpal Singh Ahluwalia

                                   1
                  THE HIGH COURT OF MADHYA PRADESH
                           MCRC No.37497/2021
            (KRISHNA KUMAR NAROLIYA & ORS. 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 15:29:49 -07'00'

Download the LatestLaws.com Mobile App