Madhya Pradesh High Court
Vedprakash vs The State Of Madhya Pradesh Thr. on 28 April, 2021
Author: Sheel Nagu
Bench: Sheel Nagu
1 CRA-553-2015 The High Court Of Madhya Pradesh CRA-553-2015 (VEDPRAKASH AND OTHERS Vs THE STATE OF MADHYA PRADESH THR.) 28 Gwalior, Dated : 28-04-2021 Shri A.K. Jain, learned counsel for the appellants. Shri Rajesh Shukla, Dy. Advocate General for the State. Shri Arun Pateriya, learned counsel for the complainant. Heard through video conferencing. As prayed for, list the case after resumption of physical hearing in Court.
(SHEEL NAGU) (S. A. DHARMADHIKARI)
JUDGE JUDGE
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VIPIN Digitally signed by VIPIN KUMAR AGRAHARI
DN: c=IN, o=High Court Of Madhay Pradesh Bench Gwalior, ou=all, KUMAR 2.5.4.20=ba9f628dc9a78be87be1fa639319d64 3831453fb2787ea87394b7febf7a6def2, postalCode=474011, st=MADHYA PRADESH, serialNumber=64bf959b6ffdeef8e12c6216674 0b3c771ffbcb05102395b93dc7fb337059a94, AGRAHARI cn=VIPIN KUMAR AGRAHARI Date: 2021.04.29 20:36:08 +05'30'