Ramkishore vs The State Of M.P.
2024 Latest Caselaw 5538 MP

Madhya Pradesh High Court

Ramkishore vs The State Of M.P. on 22 February, 2024

Author: Achal Kumar Paliwal

Bench: Achal Kumar Paliwal

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                   CRA No. 2114 of 2004
                                                 (RAMKISHORE Vs THE STATE OF M.P.)

                          Dated : 22-02-2024
                                Ms.Chandrakant Pal - Advocate appointed as amicus curiae for the

                          appellant.
                                Smt. Smita Kehari - Panel Lawyer for respondent/State

Heard.

Reserved for judgment.

(ACHAL KUMAR PALIWAL) JUDGE

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