Sulabh Jain vs The State Of Madhya Pradesh
2022 Latest Caselaw 6996 MP

                                                                         1
                                                  IN THE HIGH COURT OF MADHYA PRADESH
                                                               AT JABALPUR
                                                                  CRA No. 348 of 2012
                                                         (SULABH JAIN Vs THE STATE OF MADHYA PRADESH)

                                      Dated : 09-05-2022
                                            Shri B.K. Upadhyay, Advocate continued the arguments which were

                                      previously advanced by Shri Anvesh Jain, learned counsel for the appellant.
                                            Shri Pramod Thakre, learned G.A. for the respondent/State.

Both were heard at length. Reserved for judgment.

                                        (SUJOY PAUL)                                     (DWARKA DHISH BANSAL)
                                           JUDGE                                                JUDGE

                                      Akm

Signature Not Verified SAN

Digitally signed by AKANKSHA MAURYA Date: 2022.05.13 17:50:35 IST