LAWS(CHH)-2019-7-3

MADAN JATWAR Vs. STATE OF CHHATTISGARH

Decided On July 04, 2019
Madan Jatwar Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Heard on admission.

(2.) The application is admitted for hearing.

(3.) With the consent of both the parties, the matter is heard finally.