Madhya Pradesh High Court
Ravi Gurjar vs The State Of Madhya Pradesh on 7 September, 2022
Author: Rohit Arya
Bench: Rohit Arya
1 IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA No. 7109 of 2022 (RAVI GURJAR AND OTHERS Vs THE STATE OF MADHYA PRADESH) Dated : 07-09-2022 Shri Sankalp Sharma, learned counsel for the appellant.
I.A. No.13159/2022 preferred under Section 301(2) Cr.P.C. by the complainant to assist the prosecution is taken up, considered and allowed for the reasons mentioned therein and Shri Arun Pateriya, learned counsel for the complainant and his associates are permitted to assist the prosecution.
List alongwith Cr.A. No.7327/2022.
(ROHIT ARYA) (MILIND RAMESH PHADKE)
JUDGE JUDGE
neetu
NEETU
SHASHANK
2022.09.08
10:50:47
+05'30'