Gautam Bagde vs The State Of Madhya Pradesh
2023 Latest Caselaw 1509 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        CRA No. 873 of 2022
                                              (GAUTAM BAGDE Vs THE STATE OF MADHYA PRADESH)

                          Dated : 25-01-2023
                                  Shri Arun Kumar Vishwakarma- Advocate for the appellant.

                                  Shri Yogesh Dhande- Govt. Advocate for the respondent/State.

Learned counsel for the appellant prays for time to go through the provisions of Juvenile Justice ( Care and Protection of Children) Act, 2015.

In view of the findings given in paragraph-5 of the judgment, Shri Yogesh

Dhande has no objection.

List in the next month.

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

                          PG




Signature Not Verified
Signed by: PARMESHWAR
GOPE

Signing time: 1/25/2023 5:26:41 PM