Kamal Kishore Verma And Ors. vs The State Of M.P.And Ors.
2024 Latest Caselaw 5841 MP

Madhya Pradesh High Court

Kamal Kishore Verma And Ors. vs The State Of M.P.And Ors. on 26 February, 2024

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

                                                                1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                          FA No. 185 of 2005
                                         (KAMAL KISHORE VERMA AND ORS. Vs THE STATE OF M.P.AND ORS.)

                           Dated : 26-02-2024
                                   Shri Rohit Bansal, learned counsel for the appellants.

                                   Shri Sushant Tiwari, learned Government Advocate for respondent

No.1/State.

Shri Anand Raghuvanshi, learned counsel for respondent No.2. None for respondent No.3.

Learned counsel for the appellants prays for and is granted time to seek

instructions in the matter and also file Vakalatnama on behalf of the appellants.

List this case after three weeks before another Bench in which I (Justice R.C. Varshney) am not a member as impugned judgment has been passed by me.

(ROOPESH CHANDRA VARSHNEY) JUDGE

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