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Ramji vs The State Of Madhya Pradesh
2023 Latest Caselaw 1130 MP

Citation : 2023 Latest Caselaw 1130 MP
Judgement Date : 18 January, 2023

Madhya Pradesh High Court
Ramji vs The State Of Madhya Pradesh on 18 January, 2023
Author: Anand Pathak
                                          1
                      IN THE HIGH COURT OF MADHYA PRADESH
                                   AT JABALPUR
                                 MCRC No. 2676 of 2023
                        (RAMJI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

     Dated : 18-01-2023
             Shri Akhilesh Kumar Mishra - Advocate for the applicant.

             Shri Ajit Rawat - Government Advocate for the respondent/State.

Learned counsel for the applicant pressed for bail on the ground of the judgments passed in the case of Pramod Suryabhan Pawar Vs. The State of Maharashtra and others reported in (2019) 9 SC 608 and Sonu @

Subhash Kumar Vs. State of U.P. and another reported in AIR 2021 SC 1405.

Learned counsel for the respondent sought time to inform the prosecutrix about the pending application for bail.

As prayed, list in the next week.

(ANAND PATHAK) JUDGE

Vikram

VIKRAM SINGH 2023.01.19 12:31:17 +05'30'

 
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