Shriram vs The State Of Madhya Pradesh
2024 Latest Caselaw 5537 MP

Madhya Pradesh High Court

Shriram vs The State Of Madhya Pradesh on 22 February, 2024

Author: Anuradha Shukla

Bench: Anuradha Shukla

                                                            1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                      CRA No. 324 of 2008
                                              (SHRIRAM Vs THE STATE OF MADHYA PRADESH)

                          Dated : 22-02-2024
                                None for appellant.

                                Ms. Vinita Sharma - Panel Lawyer for respondent/State.

The matter is to be heard finally, but on one has appeared on behalf of appellant.

Arguments on behalf of State have been heard.

Reserved for judgment.

(ANURADHA SHUKLA) JUDGE

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