Vipin Kumar Thakur vs The State Of Madhya Pradesh
2024 Latest Caselaw 4448 MP

Madhya Pradesh High Court

Vipin Kumar Thakur vs The State Of Madhya Pradesh on 15 February, 2024

Author: Achal Kumar Paliwal

Bench: Achal Kumar Paliwal

                                                             1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                      CRA No. 1492 of 2007
                                          (VIPIN KUMAR THAKUR Vs THE STATE OF MADHYA PRADESH)

                           Dated : 15-02-2024
                                 Ms. Shikha Baghel - Advocate appointed as Amicus Curiae for the

                           appellant.
                                 Ms. Smita Kehri - P.L. for the respondent State.

Heard.

Reserved for judgment.

(ACHAL KUMAR PALIWAL) JUDGE

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