Vivek Kapil vs State Of M.P.
2022 Latest Caselaw 4561 MP

Citation : 2022 Latest Caselaw 4561 MP
Judgement Date : 30 March, 2022

Madhya Pradesh High Court

Vivek Kapil vs State Of M.P. on 30 March, 2022

Author: Gurpal Singh Ahluwalia

                                                1
                           THE HIGH COURT OF MADHYA PRADESH
                                       CRA-80-2011
                           (VIVEK KAPIL & ANR. VS. STATE OF M.P.)

         Gwalior, Dated: 30.03.2022

                 Shri Sushil Goswami and Shri A.K.Jain, learned counsel for the

         appellants.

                 Shri C.P.Singh, learned counsel for the respondent/State.

Shri Sanjay Gupta, learned counsel for Smt. Asha Pateriya (wife of

complainant-Omprakash Pateriya).

Heard.

Reserved for judgment.


         (G.S. Ahluwalia)                               (Rajeev Kumar Shrivastava)
             Judge                                                Judge

Pj'S/-

Digitally signed by PRINCEE BARAIYA Date: 2022.03.31 16:30:31 -07'00'

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