LAWS(MPH)-2020-3-226

RAMPAL KUSHWAHA Vs. STATE OF MADHYA PRADESH

Decided On March 02, 2020
Rampal Kushwaha Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Shri R.K. Shrivastava, learned counsel for the applicant.

(2.) Shri S.R. Kushwaha, learned P.L. for the respondent No.1/State.

(3.) None for the respondent No.2, although notice has been served.