Madhya Pradesh High Court
Samuel Daniel vs The State Of Madhya Pradesh on 16 July, 2021
Author: Chief Justice
Bench: Chief Justice
1 WP-12238-2021
The High Court Of Madhya Pradesh
WP-12238-2021
(SAMUEL DANIEL Vs THE STATE OF MADHYA PRADESH AND OTHERS)
1
Jabalpur, Dated : 16-07-2021
Heard through Video Conferencing.
Shri Quazi Fakhruddin, learned counsel for the petitioner.
Shri Swapnil Ganguly, learned Dy. Advocate General for the
respondents/ State.
Connect this matter with W.P. No.8810/2021 and W.P. No.3339/2021.
(MOHAMMAD RAFIQ) (VIJAY KUMAR SHUKLA)
CHIEF JUSTICE JUDGE
mrs. mishra
Signature Not Verified
SAN
Digitally signed by MRS DEEPA MISHRA
Date: 2021.07.20 11:04:16 IST