Ramcharan @ Dandu vs The State Of Madhya Pradesh
2024 Latest Caselaw 13537 MP

Madhya Pradesh High Court

Ramcharan @ Dandu vs The State Of Madhya Pradesh on 9 May, 2024

                                                            1
                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                    CRA No. 1780 of 2022
                                   (RAMCHARAN @ DANDU AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                          Dated : 09-05-2024
                                Shri Sanjay Sharma - Advocate for the appellants.

                                Shri S.K. Kashyap - Government Advocate for the respondent - State.

In compliance of the order dated 08.05.2024, State counsel submits that victim has duly served on 08.05.2024.

Arguments have been concluded by both the parties.

Heard.

Reserved for judgment.

                            (RAJ MOHAN SINGH)                                            (VIVEK JAIN)
                                  JUDGE                                                     JUDGE

                          MISHRA