The State Of Madhya Pradesh vs Dilip Chouhan
2024 Latest Caselaw 5545 MP

Madhya Pradesh High Court

The State Of Madhya Pradesh vs Dilip Chouhan on 22 February, 2024

Author: Sushrut Arvind Dharmadhikari

Bench: Sushrut Arvind Dharmadhikari

                                                                1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT INDORE
                                                         CRA No. 419 of 2016
                                          (THE STATE OF MADHYA PRADESH Vs DILIP CHOUHAN AND OTHERS)

                           Dated : 22-02-2024
                                   Shri   K.   K.    Tiwari,   learned    Government      Advocate    for   the

                           appellant/State.


                                   Looking to the fact that since no one appears on behalf of the
                           respondents No.2 and 3, therefore, Shri Shabad Khan, Advocate is appointed

as amicus curiae to represent respondents No.2 and 3.

Arguments heard finally. Reserved for judgment.

                              (S. A. DHARMADHIKARI)                               (DEVNARAYAN MISHRA)
                                       JUDGE                                             JUDGE

                           Aiyer