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The State Of Madhya Pradesh vs Sanjay Ahirwar
2022 Latest Caselaw 6855 MP

Citation : 2022 Latest Caselaw 6855 MP
Judgement Date : 6 May, 2022

Madhya Pradesh High Court
The State Of Madhya Pradesh vs Sanjay Ahirwar on 6 May, 2022
Author: Gurpal Singh Ahluwalia

THE HIGH COURT OF MADHYA PRADESH CRA No.2579/2022 (STATE OF M.P. VS. SANJAY AHIRWAR & ANR.)

Gwalior, Dated : 06/05/2022

Shri Rajiv Upadhyay, learned counsel for the appellant/State.

By order dated 09/03/2022 leave has been granted to file an

appeal against the impugned judgment.

Heard on the question of admission.

The appeal being arguable is Admitted for final hearing.



                                                               (G.S. Ahluwalia)
Pj'S/-                                                               Judge
   Digitally signed by
   PRINCEE BARAIYA
   Date: 2022.05.06
   15:13:38 -07'00'
 

 
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