Citation : 2024 Latest Caselaw 12389 MP
Judgement Date : 2 May, 2024
IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA No. 4143 of 2024 (RAKESH SAHU Vs THE STATE OF MADHYA PRADESH)
Dated : 02-05-2024 Shri V.K. Jha - Advocate for appellant.
Shri N.S. Tomar - Public Prosecutor for the State. Counsel for the appellant is directed to supply the copy of application filed under Section 5 of Limitation Act as well as copy of impugned judgment to learned counsel for the State.
As prayed, list this case after ensuing summer vacation.
(RAJENDRA KUMAR VANI) JUDGE
Aman
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!