LAWS(MPH)-2020-5-51

RAMU Vs. STATE OF M.P.

Decided On May 01, 2020
RAMU Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Shri Vikrant Sharma, learned counsel for the applicant.

(2.) Shri Aditya Singh Ghuraiya, learned Public Prosecutor for the State.

(3.) Learned counsel for the rival parties are heard.