Rampal @ Munnalla vs The State Of M.P.
2024 Latest Caselaw 14355 MP

Madhya Pradesh High Court

Rampal @ Munnalla vs The State Of M.P. on 15 May, 2024

Author: Anuradha Shukla

Bench: Anuradha Shukla

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                     CRA No. 1559 of 2003
                                               (RAMPAL @ MUNNALLA Vs THE STATE OF M.P.)

                          Dated : 15-05-2024
                                None for the appellant.

                                Ms. Vineeta Sharma - Panel Lawyer for respondent/State.

The matter is to be heard finally, but in the absence of counsel for appellant arguments on behalf of State have been heard.

Reserved for judgment.

(ANURADHA SHUKLA) JUDGE

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