Trilok Singh vs The State Of Madhya Pradesh
2024 Latest Caselaw 3973 MP

Madhya Pradesh High Court

Trilok Singh vs The State Of Madhya Pradesh on 9 February, 2024

Author: Sanjeev S Kalgaonkar

Bench: Sanjeev S Kalgaonkar

                                                                 1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                         CRR No. 3089 of 2022
                                           (TRILOK SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 09-02-2024
                                    Shri Arun Dudawat- Advocate for revision petitioner.

                                    Shri Lokendra Shrivastava- Public Prosecutor for respondent No.1-

State.

Shri Mehmood Khan- Advocate for respondent No.2. Learned Counsel for the revision petitioner requests for grant of adjournment to submit copy of the judgment passed in Civil Suit No.6-A of

2017(RCS).

Granted.

List the matter in the next week on the top of the list.

(SANJEEV S KALGAONKAR) JUDGE

MKB