Ramlal vs State Of M.P.
2023 Latest Caselaw 5892 MP

Citation : 2023 Latest Caselaw 5892 MP
Judgement Date : 11 April, 2023

Madhya Pradesh High Court

Ramlal vs State Of M.P. on 11 April, 2023

Author: Rohit Arya

                                       1
                     IN THE HIGH COURT OF MADHYA PRADESH
                                  AT GWALIOR
                                CRA No. 721 of 2012
                                 (RAMLAL Vs STATE OF M.P.)

Dated : 11-04-2023
           Shri S.S. Rajput - Advocate for appellant.

           Shri Rajesh Kumar Shukla - Additional Advocate General for
respondent/State.

Heard finally. Reserved for judgment.


    (ROHIT ARYA)                                     (SATYENDRA KUMAR SINGH)
       JUDGE                                                  JUDGE

Abhi

Digitally signed by ABHISHEK CHATURVEDI Date: 2023.04.11 19:06:22 +05'30'

Download the LatestLaws.com Mobile App