Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Madhya Pradesh High Court

The State Of Madhya Pradesh vs Smt. Durga Jaiswal on 18 January, 2018

                                     THE HIGH COURT OF MADHYA PRADESH


                                          W.A. No. 613/2016, W.A. No. 686/2016
                                          W.A. No. 690/2016, W.A. No. 726/2016
                                          W.A. No. 727/2016, W.A. No. 728/2016
                                                   W.A. No. 745/2016


                              JABALPUR, DATED : 18.01.2018
                                    Shri P.K. Kaurav, Advocate General with Shri S.D. Tiwari,
                              Additional Advocate General and Shri Amit Seth, Government
                              Advocate for the appellants/State.
                                    Shri Umesh Shrivastava, Advocate for the respondent in

WA-613-2016.

Shri Akash Choudhury, Advocate for the respondent in WA-686-2016.

Shri Rajendra Nath Roy, Advocate for the respondent in WA-727-2016.

Shri A.K. Chaturvedi, Advocate for the respondent in WA- 728-2016.

Arguments heard.

Reserved for orders.

(Hemant Gupta) (Vijay Kumar Shukla) (Subodh Abhyankar) Chief Justice Judge Judge DV Digitally signed by DINESH VERMA Date: 2018.02.14 13:37:53 +05'30'