LAWS(MPH)-2020-6-470

RAMJILAL Vs. STATE OF MADHYA PRADESH

Decided On June 02, 2020
RAMJILAL Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Call for the record of the Court below.

(2.) Considered the question of admission.

(3.) The appeal being arguable is Admitted.