LAWS(MPH)-2020-3-162

MADHAV SINGH Vs. STATE O`F M.P

Decided On March 13, 2020
MADHAV SINGH Appellant
V/S
State O'F M.P Respondents

JUDGEMENT

(1.) I.A. No. 1667/20, an application filed under Section 301(2) Cr.P.C. is taken up, considered and allowed.

(2.) Case diary is perused.

(3.) Learned Counsel for the rival parties are heard.