Madhya Pradesh High Court
Dainy @ Vaibhav Rathor vs The State Of Madhya Pradesh on 22 May, 2018
THE HIGH COURT OF MADHYA PRADESH CRA-882-2008 (DAINY @ VAIBHAV RATHOR Vs THE STATE OF MADHYA PRADESH) 10 Jabalpur, Dated : 22-05-2018 Shri Siddharth Datt, learned counsel for appellant. Shri Sudeep Deb, learned G.A., for State. Upon request of learned counsel for appellant, list this case after vacation.
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(ATUL SREEDHARAN) (J. P. GUPTA)
V.JUDGE
Pr V.JUDGE
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Digitally signed by
SANTOSH P MATHEWS
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Date: 2018.05.22
15:54:55 +05'30'
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