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[Cites 1, Cited by 9]

Madhya Pradesh High Court

Vikki @ Deepak vs The State Of Madhya Pradesh on 6 April, 2018

THE HIGH COURT OF MADHYA PRADESH CRA-1318-2015 (VIKKI @ DEEPAK Vs THE STATE OF MADHYA PRADESH) 11 Indore, Dated : 06-04-2018 None for the appellant. Stand over for six weeks with no liberty to mention.

sh (ROHIT ARYA) e JUDGE ad Pr a hy b/-

Digitally signed by M V R BALAJI

ad SARMA Date: 2018.04.06 17:39:29 +05'30' M of rt ou C h ig H