Dilip vs The State Of Madhya Pradesh
2024 Latest Caselaw 5546 MP

Madhya Pradesh High Court

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

Author: Sushrut Arvind Dharmadhikari

Bench: Sushrut Arvind Dharmadhikari

                                                                 1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT INDORE
                                                         CRA No. 466 of 2015
                                                    (DILIP Vs THE STATE OF MADHYA PRADESH)

                           Dated : 22-02-2024
                                   Shri Shadab Khan, learned counsel for the appellant.

                                   Shri   K.   K.    Tiwari,    learned    Government        Advocate   for   the
                           respondent/State.

Shri Nilesh Dave, learned counsel for the Complainant.

Arguments heard finally. Reserved for judgment.

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

                           Aiyer