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Vinod vs The State Of Madhya Pradesh
2024 Latest Caselaw 3829 MP

Citation : 2024 Latest Caselaw 3829 MP
Judgement Date : 8 February, 2024

Madhya Pradesh High Court

Vinod vs The State Of Madhya Pradesh on 8 February, 2024

Author: Sushrut Arvind Dharmadhikari

Bench: Sushrut Arvind Dharmadhikari

                                                                  1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT INDORE
                                                            CRA No. 5174 of 2023
                                                    (VINOD Vs THE STATE OF MADHYA PRADESH)

                           Dated : 08-02-2024
                                    Shri Abhay Saraswat - Advocate for the appellant.

                                    Shri Bhuwan Gautam          - Government Advocate for the respondents

State.

The filing of the certified copy is dispensed with since the appellant has filed the true copy of the judgment dated 16.03.2023 and this appeal has been

filed on 11.04.2023 i.e within time.

Appeal is admitted for hearing. Call for the records.

I.A.No.16421 of 2023, shall be considered after the receipt of the records

(S. A. DHARMADHIKARI) (DEVNARAYAN MISHRA) JUDGE JUDGE

rashmi

 
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