Madhya Pradesh High Court
Nahelal Alias Nahlu Kol vs The State Of Madhya Pradesh on 19 February, 2018
THE HIGH COURT OF MADHYA PRADESH CRA-1122-2018 (NAHELAL ALIAS NAHLU KOL Vs THE STATE OF MADHYA PRADESH) 1 Jabalpur, Dated : 19-02-2018 Mr. Arvind Singh, learned Govt. Advocate for the State is requested to ensure compliance of Section 15-A of the SC/ST Act.
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sh (ATUL SREEDHARAN) e JUDGE ad Pr a hy a ad Digitally signed by ASHISH DATTA M Date: 2018.02.19 12:48:55 +05'30' of rt ou C h ig H