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Rampal vs The State Of Madhya Pradesh
2023 Latest Caselaw 5889 MP

Citation : 2023 Latest Caselaw 5889 MP
Judgement Date : 11 April, 2023

Madhya Pradesh High Court
Rampal vs The State Of Madhya Pradesh on 11 April, 2023
Author: Anil Verma
                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                         CRA No. 2744 of 2023
                                                   (RAMPAL Vs THE STATE OF MADHYA PRADESH)

                           Dated : 11-04-2023
                                  Shri Sachin Parmar - Advocate for the appellant.

                                  Shri Prasant Jain - Government Advocate for respondent/State.

Heard on I.A. No.3161 of 2023, which is an application for dispensing with from filing certified copy of the impugned judgment, but later on certified copy has been filed, therefore, I.A. No.3161 of 2023 is disposed off being

rendered infractuous.

Let record of the Court below be requisitioned. List the matter after four weeks.

(ANIL VERMA) JUDGE

Anushree

Signature Not Verified Signed by: ANUSHREE PANDEY Signing time: 12-04-2023 10:53:37

 
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