Rajesh Parmar vs The State Of Madhya Pradesh
2022 Latest Caselaw 3722 MP

Citation : 2022 Latest Caselaw 3722 MP
Judgement Date : 15 March, 2022

Madhya Pradesh High Court

Rajesh Parmar vs The State Of Madhya Pradesh on 15 March, 2022

Author: Satyendra Kumar Singh

                 1                                  Cr.A.No.1737/2022
                                             (Rajesh Parmar Vs. State of M.P.)

                 Indore : Dated 15.3.2022
                              None for the appellant.
                              Ms.   Mamta     Shandilya,     learned    Govt.Advocate   for   the
                 respondent/State.

As pointed out by the office learned counsel for the appellant is directed to file certified copy of the judgment positively and remove the defect.

Let the matter be listed in the week commencing 28.3.2022.

(Satyendra Kumar Singh) Judge

Patil

Digitally signed by SHAILESH PATIL Date: 2022.03.16 10:42:38 +05'30'

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