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Madhya Pradesh High Court

Ajay @ Raja @ Pepsi @ Yogesh vs The State Of Madhya Pradesh on 1 November, 2022

Author: Satyendra Kumar Singh

Bench: Satyendra Kumar Singh

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              HIGH COURT OF MADHYA PRADESH AT INDORE
                            CRIMINAL APPEAL NO.1199 OF 2022
                        (Ajay @ Raja @ Pepsi vs. The State of Madhya Pradesh)



            Indore, Dated 01.11.2022
                    Mr. Girish Desai, learned counsel for the appellant.
                    Mr. Kapil Mahant, learned counsel for the respondent/State.

Counsel for the State again seeks time to file reply of interlocutory application.

Prayer accepted.

Let the matter be listed after two weeks.

(SATYENDRA KUMAR SINGH) JUDGE Arun/-

HIGH COURT OF MADHYA PRADESH AT INDORE CRIMINAL APPEAL NO.1199 OF 2022 (Ajay @ Raja @ Pepsi vs. The State of Madhya Pradesh)