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The State Of Madhya Pradesh vs Smt.Ramita Jawada
2023 Latest Caselaw 3177 MP

Citation : 2023 Latest Caselaw 3177 MP
Judgement Date : 21 February, 2023

Madhya Pradesh High Court
The State Of Madhya Pradesh vs Smt.Ramita Jawada on 21 February, 2023
Author: Sujoy Paul
                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                       CRA No. 2111 of 2008
                                            (THE STATE OF MADHYA PRADESH Vs SMT.RAMITA JAWADA)

                          Dated : 21-02-2023
                                  Shri S. K. Kashyap - Government Advocate for the appellant.

                                  Shri Ashish Trivedi - Advocate for the respondent.

On the joint request, hearing of this matter has taken place. Learned counsel for the parties argued at length. The judgment dictated in open Court, signed and dated separately.


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

                          as




Signature Not Verified
Signed by: ANURAG SONI
Signing time: 23-Feb-23
5:30:40 PM
 

 
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