Ramjilal vs The State Of Madhya Pradesh
2022 Latest Caselaw 4438 MP

Citation : 2022 Latest Caselaw 4438 MP
Judgement Date : 29 March, 2022

Madhya Pradesh High Court

Ramjilal vs The State Of Madhya Pradesh on 29 March, 2022

Author: Gurpal Singh Ahluwalia

                                       1
                    THE HIGH COURT OF MADHYA PRADESH
                              CRA No.4529/2018
                           Ramjilal vs. State of M.P.

          Gwalior, Dated : 29/03/2022

                Shri Vivek Vyas, Counsel for the appellant.

                Shri Rohit Mishra, Additional Advocate General for the

          respondent/State.

With the consent of the parties, heard finally.

Reserved for judgment.

(G.S. Ahluwalia) Judge (alok)

ALOK KUMAR 2022.03.29 18:49:42 +05'30'

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