Mohd.Arif vs The State Of M.P.
2024 Latest Caselaw 13548 MP

Madhya Pradesh High Court

Mohd.Arif vs The State Of M.P. on 9 May, 2024

Author: Anuradha Shukla

Bench: Anuradha Shukla

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 909 of 2005 (MOHD.ARIF Vs THE STATE OF M.P.)

Dated : 09-05-2024 None for the appellant.

Shri Prasanjeet Chaterjee - Panel lawyer for the State.

The matter is to be heard finally. Learned counsel for the State has been heard finally on merits. The matter is reserved for judgment.

(ANURADHA SHUKLA) JUDGE

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