The State Of Madhya Pradesh vs Saurabh Tomar @ Pinku
2022 Latest Caselaw 14117 MP

                                         1
                  IN THE HIGH COURT OF MADHYA PRADESH
                               AT GWALIOR
                                  CRA No. 7410 of 2022
               (THE STATE OF MADHYA PRADESH Vs SAURABH TOMAR @ PINKU AND OTHERS)

  Dated : 01-11-2022
             Shri Rajesh Shukla, learned Deputy Advocate General for the appellant/

 State.
             Shri Amit Lahoti, learned counsel for respondent No.2.

Shri Prem Singh Bhadoriya, learned counsel for respondent No.4. Two weeks' time as prayed for is granted to Shri Prem Singh Bhadoriya, Advocate to file vakalatnama on behalf of respondent No.3.

Let copy of memo of appeal with impugned judgment be supplied to Shri Bhadoriya enabling him to seek instruction from respondent No.3.

List this case after two weeks.

      (ROHIT ARYA)                                      (MILIND RAMESH PHADKE)
         JUDGE                                                   JUDGE

 vc

VARSHA
CHATURVEDI
2022.11.02
10:50:13
+05'30'