Siroman Singh vs The State Of M.P.
2022 Latest Caselaw 3718 MP

Citation : 2022 Latest Caselaw 3718 MP
Judgement Date : 15 March, 2022

Madhya Pradesh High Court

Siroman Singh vs The State Of M.P. on 15 March, 2022

Author: Dinesh Kumar Paliwal

                                                                             1
                                                   The High Court Of Madhya Pradesh
                                                            CRA No. 2769 of 1998
                                                                 (SIROMAN SINGH Vs THE STATE OF M.P.)

                                     Jabalpur, Dated : 15-03-2022
                                               Shri V.K. Kushwaha, learned counsel for the appellant.

                                               Shri Rajeev Pandey, learned Panel Lawyer for the respondent/State.

Judgment delivered separately, signed and dated.

(DINESH KUMAR PALIWAL) JUDGE

Amitabh

Signature Not Verified SAN

Digitally signed by AMITABH RANJAN Date: 2022.03.15 17:17:41 IST

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