LAWS(MPH)-2020-3-267

SAMAYLAL Vs. STATE OF MADHYA PRADESH

Decided On March 02, 2020
Samaylal Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Shri Pramod Singh Tomar, learned counsel for the applicant.

(2.) Shri Manoj Jha, Panel Lawyer for the respondent-State.

(3.) Heard.