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Komal Singh vs The State Of M.P.
2023 Latest Caselaw 6327 MP

Citation : 2023 Latest Caselaw 6327 MP
Judgement Date : 19 April, 2023

Madhya Pradesh High Court
Komal Singh vs The State Of M.P. on 19 April, 2023
Author: Dinesh Kumar Paliwal
                                                             1
                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                    CRA No. 2203 of 2004
                                                  (KOMAL SINGH Vs THE STATE OF M.P.)

                         Dated : 19-04-2023
                               Ms. Sarita Kanojiya-Advocate for the appellant.

                               Shri Pradeep Dwivedi- Panel Lawyer for the respondent/State.

Appellant Komal Singh has been produced from District Jail Chhatarpur. Call for the report about the period already undergone by appellant Komal Singh @ Pappu Raja in connection with S.T.No.370/2003 (State of M.P.

through P.S. Banda District Sagar vs. Komal Singh @ Pappu Raja and another) judgment dated 13.12.2004 passed by II ASJ Sagar.

He is returned under the same Police Escort to the concerned jail. List after four weeks.

(DINESH KUMAR PALIWAL) JUDGE

b

Signature Not Verified Signed by: BIJU BABY Signing time:

4/20/2023 4:06:57 PM

 
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