BHUJBAL SINGH Vs. STATE OF MADHYA PRADESH & ANR
LAWS(SC)-2019-1-335
SUPREME COURT OF INDIA
Decided on
January 18,2019
Bhujbal Singh
Appellant
VERSUS
STATE OF MADHYA PRADESH AND ANR
Respondents
JUDGEMENT
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(1.) Heard learned counsel.
(2.) Leave granted.
(3.) The order dated 08.02.2017 passed by the High Court of Madhya Pradesh, Bench at Gwalior dismissing application preferred by the appellant under Section 482 Cr.P.C. is presently under challenge.;
(2.) Leave granted.
(3.) The order dated 08.02.2017 passed by the High Court of Madhya Pradesh, Bench at Gwalior dismissing application preferred by the appellant under Section 482 Cr.P.C. is presently under challenge.;
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