Newalal Dohare vs The State Of Madhya Pradesh
2024 Latest Caselaw 5387 MP

Madhya Pradesh High Court

Newalal Dohare vs The State Of Madhya Pradesh on 21 February, 2024

Author: Rohit Arya

Bench: Rohit Arya

                                                                1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                       CRA No. 981 of 2014
                                            (NEWALAL DOHARE Vs THE STATE OF MADHYA PRADESH)

                          Dated : 21-02-2024
                                 Ms. Nikita Jain - Advocate for appellant.

                                 Shri Rajesh      Shukla    - Additional Advocate General for the
                          respondent/State.

Though this case is posted today for consideration of I.As., but as the appeal is of the year 2014 and as agreed by learned counsel for the parties, the case is taken up for final hearing.

Heard.

Reserved for judgment.

                            (ROHIT ARYA)                                     (BINOD KUMAR DWIVEDI)
                               JUDGE                                                 JUDGE

                          Aman