MAHENDRA SINGH RAGHUVANSHI Vs. STATE OF MADHYA PRADESH

LAWS(MPH)-2021-5-5

HIGH COURT OF MADHYA PRADESH (FROM: GWALIOR)

Decided on May 08,2021

Mahendra Singh Raghuvanshi Appellant

VERSUS

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

SHEEL NAGU, J. - (1.)Victim despite having been served with the notice by the State about this case on 02.05.2021, no-one appears for the Victim.
(2.)Learned counsel for the rival parties are heard through video conferencing.
(3.)Perused the case diary.

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