Vafat Mohammad vs The State Of Madhaya Pradesh
2023 Latest Caselaw 5287 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                       CRA No. 3077 of 1998
                                            (VAFAT MOHAMMAD Vs THE STATE OF MADHAYA PRADESH)

                          Dated : 29-03-2023
                                   Shri Ankur Shrivastava - Advocate for the appellant.

                                   Shri C.M. Tiwari - Government Advocate for the respondent-State.

Arguments heard. Reserved for judgment.

(RAJENDRA KUMAR (VERMA)) JUDGE

kafeel

Signature Not Verified Signed by: KAFEEL AHMED ANSARI Signing time: 3/31/2023 10:12:02 AM