Sughar Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 6625 MP

                                                    1
                             IN THE HIGH COURT OF MADHYA PRADESH
                                          AT GWALIOR
                                             CRA No. 1089 of 2014
                                    (SUGHAR SINGH Vs THE STATE OF MADHYA PRADESH)

Dated : 27-04-2023
      Shri Amit Lahoti, Advocate for the appellant.

      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' 12:56:15 +05'30'