LAWS(MPH)-2020-5-150

RAJ Vs. STATE OF M.P.

Decided On May 13, 2020
RAJ Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Shri Rajesh Pathak, Counsel for the applicant.

(2.) Shri Anup Nigam, Public Prosecutor for the respondent/State.

(3.) Heard finally, through video conferencing.