LAWS(MPH)-2020-5-177

BABLU PRAJAPATI Vs. STATE OF M.P.

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

JUDGEMENT

(1.) Shri Rajiv Sharma, learned counsel for the applicant.

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

(3.) Matter is heard through Video Conferencing.