Phulle @ Kabuluddin vs The State Of Madhya Pradesh Thr
2022 Latest Caselaw 3952 MP

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      IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR
                                                          CRA No. 382 of 2017
                                   (PHULLE @ KABULUDDIN Vs THE STATE OF MADHYA PRADESH THR)

Dated : 22-03-2022
       Shri Shashi Kumar Khare, Advocate for the appellant.
       Shri C.P. Singh, Public Prosecutor for the respondent-State.

Heard.

Reserved for judgment.

   (G.S. AHLUWALIA)                                                    (RAJEEV KUMAR SHRIVASTAVA)
         JUDGE                                                                    JUDGE


Durgekar
SANJAY     Digitally signed by SANJAY NAMDEORAO
           DURGEKAR

DN: c=IN, o=HIGH COURT OF MADHYA PRADESH

NAMDEOR BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=afa4701a2661e1fb7720c022ffc277608ce

AO 55ba67f3594a641181b9ae8448e58, pseudonym=DA26B82C5BC4CAF69072CA5A13C A996C4169AB06, serialNumber=1190D1488DBA862FB108ED66262 DC2DC2CB9D310D73128B3A6E7B046FCF28227,

DURGEKAR cn=SANJAY NAMDEORAO DURGEKAR Date: 2022.03.22 17:33:30 +05'30'