LAWS(MPH)-2020-7-186

OMPRAKASH SHARMA Vs. STATE OF M.P

Decided On July 01, 2020
OMPRAKASH SHARMA Appellant
V/S
STATE OF M.P Respondents

JUDGEMENT

(1.) Appeal is admitted for final hearing.

(2.) Record of the Court below be called, if not already called.

(3.) I.A. No.5967/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.