Arjunlal Ahir vs The State Of M.P.
2023 Latest Caselaw 20453 MP

Madhya Pradesh High Court

Arjunlal Ahir vs The State Of M.P. on 4 December, 2023

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        CRA No. 360 of 2001
                                                   (ARJUNLAL AHIR Vs THE STATE OF M.P.)

                          Dated : 04-12-2023
                                None for the appellant.

                                Shri    B.K.Upadhyay       -    Dy.    Government         Advocate   for   the
                          respondent/State.

No representation on behalf of the appellant/accused. Shri B.K.Upadhyay, learned Dy. Government Advocate represented on

behalf of respondent/State.

Post the matter 05.12.2023.

In the meantime, learned counsel for the appellant is directed to file translated copy of the judgment of the trial Court.

(DUPPALA VENKATA RAMANA) JUDGE

rk.