Ajmer vs The State Of Madhya Pradesh
2023 Latest Caselaw 6627 MP

                                                    1
                              IN THE HIGH COURT OF MADHYA PRADESH
                                           AT GWALIOR
                                              CRA No. 11 of 2015
                                       (AJMER Vs THE STATE OF MADHYA PRADESH)

Dated : 27-04-2023
      Shri B. K. Sharma, 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' 12:56:38 +05'30'