LAWS(MPH)-2020-5-132

PAWAN Vs. STATE OF M.P.

Decided On May 12, 2020
PAWAN Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

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

(2.) Shri Anoop Nigam, learned PL for the respondent/State.

(3.) Matter is heard through Video Conferencing.