Jaipal Yadav vs The State Of Madhya Pradesh
2023 Latest Caselaw 18092 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       CRA No. 10651 of 2023
                                               (JAIPAL YADAV Vs THE STATE OF MADHYA PRADESH)

                           Dated : 30-10-2023
                                 Appellant's counsel is absent.

                                 Shri A.N.Gupta,        learned       Public   Prosecutor    takes   notice   for
                           respondent/State.

Perused the judgment. Admit.

Call for records.

Issue notice to the victim.

(RAVI MALIMATH) (VISHAL MISHRA) CHIEF JUSTICE JUDGE

C

Signature Not Verified Signed by: CHRISTOPHER PHILIP Signing time: 10/31/2023 11:55:27 AM