LAWS(MPH)-2020-5-186

NEERAJ Vs. STATE OF M.P

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

JUDGEMENT

(1.) Shri J.P. Mishra, learned counsel for the applicant.

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

(3.) Matter is heard through video conferencing.