LAWS(MPH)-2020-6-116

PHOOL CHANDRA KORI Vs. STATE OF MADHYA PRADESH

Decided On June 02, 2020
Phool Chandra Kori Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) Record of the Courts below has been received.

(3.) Heard on the question of admission.