Ashok Tomar vs The State Of Madhya Pradesh
2023 Latest Caselaw 6624 MP

                                                    1
                              IN THE HIGH COURT OF MADHYA PRADESH
                                           AT GWALIOR
                                             CRA No. 1190 of 2014
                               (ASHOK TOMAR AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Dated : 27-04-2023
      Shri R. C. Bhargava, Advocate, and Shri Devesh Sharma, Advocate

appointed as amicus curiae, for the appellant No.1-Ashok Tomar.
      Shri A. K. Jain, Advocate for the appellant No.2- Uttam Singh.
      Shri A. K. Nirankari, Public Prosecutor for the respondent/State.

Arguments heard.

Reserved for judgment.

Parties, as prayed for, are granted seven days' time to submit written submissions.

  (ROHIT ARYA)                                                   (SATYENDRA KUMAR SINGH)
     JUDGE                                                                JUDGE

yog




                           YOGESH
                           VERMA
                           2023.04.29
        VALSALA
        VASUDEVAN
        2018.10.26

15:14:29 -07'00' 12:57:24 +05'30'