Babbu Lal Yadav And Anr. vs The State Of M.P.
2023 Latest Caselaw 1671 MP

Citation : 2023 Latest Caselaw 1671 MP
Judgement Date : 30 January, 2023

Madhya Pradesh High Court

Babbu Lal Yadav And Anr. vs The State Of M.P. on 30 January, 2023

Author: Dinesh Kumar Paliwal

                                                    1
                            IN THE HIGH COURT OF MADHYA PRADESH
                                         AT JABALPUR
                                           CRA No. 1215 of 2005
                             (BABBU LAL YADAV AND ANR. AND OTHERS Vs THE STATE OF M.P.)

         Dated : 30-01-2023
                  None for the appellants.

                  Shri S.K. Gupta - Panel Lawyer for the respondent/State.

Registry is directed to call for the information from the IInd ASJ Sidhi whether appellants Babbu Lal Yadav and Ram Naresh Yadav have deposited fine of Rs. 1500-1500/- in the Court on 18.03.2005 or thereafter in compliance

of the judgment dated 18.03.2005 passed in ST No. 186/2001 (State of MP Vs. Babbu Lal Yadav and another).

List the case after two weeks.

(DINESH KUMAR PALIWAL) JUDGE

Digitally L.R.

signed by LALIT SINGH RANA Date: 2023.02.01 17:30:59 +05'30'

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