Vinod Kumar Daksh vs The State Of Madhya Pradesh
2023 Latest Caselaw 16012 MP

                                                                1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                           FA No. 857 of 2006
                                        (VINOD KUMAR DAKSH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 26-09-2023
                                 Shri Davendra Singh with Shri Abhishek Singh- Advocate for

                           appellant.
                                 Shri Ashok Sinha- Govt. Advocate for respondent Nos. 1, 2 to 12.

Shri Girish Shrivastava along with Ms. Uditi Shrivastava- Advocate for respondent No.3.

With the consent of parties, the matter is finally heard. Shri Girish Shrivastava has already supplied the written synopsis by giving copy to the other party. The other party including the State is also directed to file written synopsis by exchanging the same within two weeks.

Reserved for judgment.

(AVANINDRA KUMAR SINGH) JUDGE

PG

Signature Not Verified Signed by: PARMESHWAR GOPE Signing time: 27-09-2023 11:00:55