Revji vs The State Of Madhya Pradesh
2022 Latest Caselaw 7164 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 3021 of 2020 (REVJI AND OTHERS Vs THE STATE OF MADHYA PRADESH) CRA No. 2911 of 2020 (SHRILAL Vs THE STATE OF MADHYA PRADESH)

Dated : 11-05-2022 Shri Pradeep Singh chouhan, learned counsel for the appellant in CRA No. 3021/2020.

Shri Abhinav Dubey, learned counsel for the appellant in CRA No. 2911/2020.

Arguments heard finally. Case is reserved for judgment.

(SMT. ANJULI PALO) JUDGE

VD

Signature Not Verified SAN

Digitally signed by VARSHA DUBEY Date: 2022.05.13 17:16:18 IST