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Munna Singh Tomar Vs State of M.P.

Madhya Pradesh High Court (Gwalior Bench) Miscellaneous Criminal Petition No. 14 of 1989

K.K. Varma, J. In Criminal Miscellaneous case No. 14 of 1989, Munna Singh Tomar v. The State of M.P., the learned single Judge, R. C. Lahoti, J., referred two questions of law for determination by a Division Bench, Hon…

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Vivek Kumar Vs Kasturabai and Others

Madhya Pradesh High Court

P.D. Mulye, J.@mdashThis judgment shall also govern the disposal of M.A. No. 184 of 86 (Vivek v. Babukhan and 2 Ors.) and M.A. No. 187 of 86 (Babukhan v. Vivek and 2 Ors.) as all these appeals have been filed against th…

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