The State Of Madhya Pradesh vs Deepak Tomar
2022 Latest Caselaw 6766 MP

Citation : 2022 Latest Caselaw 6766 MP
Judgement Date : 5 May, 2022

Madhya Pradesh High Court

The State Of Madhya Pradesh vs Deepak Tomar on 5 May, 2022

Author: Rajeev Kumar Shrivastava

                                              1
                        IN THE HIGH COURT OF MADHYA PRADESH
                                     AT GWALIOR
                                     MCRC No. 6003 of 2022
                             (THE STATE OF MADHYA PRADESH Vs DEEPAK TOMAR)

          Dated : 05-05-2022
                Shri     Dheeraj Kumar Budholiya, learned Panel Lawyer, for the

         petitioner/State.
                On perusal of the record, it is apparent that the trial Court has concluded the
         trial and has passed judgment on 21.03.2022 in relevant case No.CNR
         No.MP0701-006015-2019.
                As compliance has been done, therefore, the matter be consigned to record.

                This petition stands disposed of.


                                                       (RAJEEV KUMAR SHRIVASTAVA)
                                                                  JUDGE

         mani


SUBASRI MANI
2022.05.05

18:32:28

-07'00'

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