RAMCHITRA SINGH GURJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally, through video conferencing.

(2.) During the course of arguments, the counsel for the petitioner has given up his prayer for cancellation of license and for seizure of his rifle and confined his prayer for disposal of his applications which were filed before the respondents.

(3.) This application under Section 482 of Cr.P.C. has been filed seeking the following relief:-