Rebu @ Akhbar vs The State Of Madhya Pradesh
2023 Latest Caselaw 6996 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                     CRA No. 2810 of 2019
                                            (REBU @ AKHBAR Vs THE STATE OF MADHYA PRADESH)

                                                         CRRFC/00003/2019
                          Dated : 28-04-2023
                                Shri Manish Datt - Senior Advocate with Shri Nishank Pal Verma

                          and Mayank Sharma - Advocate/amicus curiae for the appellant in CRFC
                          No. 00003/2019.
                                Shri Aditya Khare - Advocate for the appellant in Cr.A. No.
                          2810/2019.

                                Shri Yogesh Dhande - Government Advocate for the respondent-State.

Shri Aditya Khare, Advocate concluded his arguments yesterday. Shri Manish Datt, Sr. Advocate and Shri Yogesh Dhande, G.A. concluded their arguments today.

Reserve for judgment.

                            (SUJOY PAUL)                                 (AMAR NATH (KESHARWANI))
                               JUDGE                                              JUDGE

                          Akm

Signature Not Verified Signed by: AKANKSHA MAURYA Signing time: 4/29/2023 2:02:53 PM