Madhya Pradesh High Court
Ravi Gurjar vs The State Of Madhya Pradesh on 26 August, 2022
Author: Rohit Arya
Bench: Rohit Arya
1 IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA No. 7109 of 2022 (RAVI GURJAR AND OTHERS Vs THE STATE OF MADHYA PRADESH) Dated : 26-08-2022 Shri Virendra Pal, Counsel for the appellant.
Shri Rajesh Shukla, Counsel for the State. Shri Abhishek Tiwari, Counsel for the complainant. I.A. No. 13159/2022 an application filed under Sec.301 (2) of Cr.P.C. is taken up considered and allowed.
Shri Arun Pateriya and his associates is permitted to assist Public Prosecutor.
Heard on the question of admission. Record perused.
Admit.
List along with Cr.A. No. 6237/2022.
(ROHIT ARYA) (MILIND RAMESH PHADKE)
JUDGE JUDGE
ar
ABDUR RAHMAN
2022.08.29 10:43:52 +05'30'