LAWS(MPH)-2020-5-593

SANJEEV KUMAR Vs. STATE OF M.P.

Decided On May 18, 2020
SANJEEV KUMAR Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) I.A. No. 2980/2020, an application for urgent hearing is taken up, considered and allowed for the reasons mentioned therein.

(3.) I.A. No.2980/2020 stands disposed of.