Imran Khan vs The State Of Madhya Pradesh
2022 Latest Caselaw 3817 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 6773 of 2021 (IMRAN KHAN Vs THE STATE OF MADHYA PRADESH)

Dated : 16-03-2022 Parties through their counsel. Learned counsel for the appellant has supplied the copy of impugned

judgment to Shri Yogesh Dhande, learned Government Advocate.

List in the next week.

                                        (SUJOY PAUL)                                         (DWARKA DHISH BANSAL)
                                           JUDGE                                                    JUDGE

                                      Akm

Signature Not Verified SAN

Digitally signed by AKANKSHA MAURYA Date: 2022.03.16 14:57:39 IST