Madhya Pradesh High Court
Radha Krishna Sharma vs The State Of Madhya Pradesh on 16 April, 2019
1 CRA-3254-2019 The High Court Of Madhya Pradesh CRA-3254-2019 (RADHA KRISHNA SHARMA Vs THE STATE OF MADHYA PRADESH) 1 Gwalior, Dated : 16-04-2019 Shri Atul Gupta, Advocate for the appellant. Heard on admission.
Being arguable, the appeal is admitted for hearing. Let record of the trial court be requisitioned.
(SHEEL NAGU) JUDGE DHANAN Digitally signed by DHANANJAYA BUCHAKE DN: c=IN, o=HIGH COURT OF M.P. BENCH GWALIOR, ou=P. S., postalCode=474011, JAYA st=Madhya Pradesh, 2.5.4.20=d94ba0c97d32b052dc2b2953e50aa2259 fffca02f0df64f6e380887af9a76471, 2.5.4.45=03210001789E00741B6821B4768B566B4 765F459D8C46A18A92D65787E324985807413, BUCHAKE Bu cn=DHANANJAYA BUCHAKE Date: 2019.04.16 18:22:19 +05'30'