LAWS(MPH)-2020-3-40

ARVIND Vs. STATE OF MADHYA PRADESH

Decided On March 13, 2020
ARVIND Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on I.A. No.5050/2020, application for taking the documents on record.

(2.) Keeping in view the reasons assigned in the application, I.A. No.5050/2020 is allowed.

(3.) Documents are taken on record.