LAWS(SC)-2021-9-152

SACHIN Vs. STATE OF MADHYA PRADESH

Decided On September 03, 2021
SACHIN Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) We had passed the matter once and called it a second time.

(2.) None has chosen to appear for the respondent despite service.

(3.) Heard learned counsel for the appellants.