LAWS(MPH)-2020-5-176

ANIL SHIVHARE Vs. STATE OF M.P.

Decided On May 15, 2020
Anil Shivhare Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Shri Mohit Shivhare, learned counsel for the applicant.

(2.) Shri Anoop Nigam, learned Panel Lawyer for the respondent/State.

(3.) Matter is heard through video conferencing.