GIRISH Vs. STATE OF M P
LAWS(MPH)-2000-8-13
HIGH COURT OF MADHYA PRADESH
Decided on August 08,2000

GIRISH Appellant
VERSUS
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

R.S.Garg, J. - (1.)Heard. Case diary of crime No. 20/2000 of P.S. Narsinghpur for offences punishable under Sections 147, 148, 307, 302, 449, 324, 323 read with Section 149 IPC and 25/27 of Arms Act, perused.
(2.)Case diary of crime No. 21/ 2000 registered at Police Station Narsinghpur for offences punishable under Sections 323, 324, 294 all read with Section 34 IPC also perused.
(3.)Crime No. 21/2000 has been registered on report of Khirsingh Sheru who is an applicant before this Court, while crime No. 20/2000 was registered on report of Dharmendra Sb Ramendra Singh.


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