Rani Khan vs The State Of Madhya Pradesh
2022 Latest Caselaw 6611 MP

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                                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                                    AT GWALIOR
                                                                      WP No. 9374 of 2022
                                                         (RANI KHAN Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                             Dated : 02-05-2022
                                                Shri Ashok Kumar Dohre, learned counsel for the petitioner.

                                                Shri Naval Gupta, learned Government Advocate for respondent/State.

Let total period of jail incarceration of the petitioner pursuant to the judgment dated 05.02.2019 passed by Sessions Judge, Guna (M.P.) in ST No.266/2017 be called for from the concerned Jail by the learned Government Advocate.

List this case on 06.05.2022.

                                         (ROHIT ARYA)                                       (DEEPAK KUMAR AGARWAL)
                                            JUDGE                                                    JUDGE

                           pd
PAWAN

Digitally signed by PAWAN DHARKAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001,

DHARK st=Madhya Pradesh, 2.5.4.20=5da1b3ce5c6aee672b1f51a5cff5 661c113046ab7ebb8031c36dcac4472c04 0a, pseudonym=22FE9CB9F7CF0345E7FFAC9 031E38DF6A29B4C10,

AR serialNumber=C72B9531562BC6028F5D6 E42E82477C85878470B30E4A7672CCA52 3E83C0BCB9, cn=PAWAN DHARKAR Date: 2022.05.02 20:07:35 +05'30'