Smt. Kala Devi vs The State Of Madhya Pradesh
2022 Latest Caselaw 4031 MP

Citation : 2022 Latest Caselaw 4031 MP
Judgement Date : 23 March, 2022

Madhya Pradesh High Court

Smt. Kala Devi vs The State Of Madhya Pradesh on 23 March, 2022

Author: Rohit Arya

                                          1
      IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR
                                   WA No. 1693 of 2019
                   (SMT. KALA DEVI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 23-03-2022
        Shri M.P. Sharma with Ms. Gurusharan Kaur Sachdeva.
        Shri Vijay Sundaram, Panel Lawyer for the respondents/State.

Arguments heard. Reserved for judgment.


     (ROHIT ARYA)                                         (MILIND RAMESH PHADKE)
        JUDGE                                                      JUDGE


ar


            ABDUR RAHMAN
            2022.03.26

12:00:18 +05'30'

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