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Yogesh Kumar Gupta vs The State Of Madhya Pradesh
2024 Latest Caselaw 15736 MP

Citation : 2024 Latest Caselaw 15736 MP
Judgement Date : 27 May, 2024

Madhya Pradesh High Court

Yogesh Kumar Gupta vs The State Of Madhya Pradesh on 27 May, 2024

Author: Vishal Mishra

Bench: Vishal Mishra

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 19096 of 2019 (DHANENDRA BAGHELE Vs THE STATE OF MADHYA PRADESH AND OTHERS)

WP/18458/2019 Dated : 27-05-2024 Shri Mohan Lal Sharma - Advocate for petitioner.

Shri Rohit Jain - Government Advocate for State.

It is submitted by the counsel for the petitioner that a l i s has been decided by the Hon'ble Supreme Court in the case of Ram Bahadur Sharma.

The petitioner's counsel is directed to supply the copy of the judgment to the State counsel.

The State counsel prays for a day's time to go through the judgment of the Hon'ble Supreme Court.

List on 28.05.2024.

(VISHAL MISHRA) JUDGE

VV

 
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