LAWS(MPH)-2020-5-317

SANTOSH OJHA Vs. STATE OF M.P.

Decided On May 22, 2020
Santosh Ojha Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) Appeal is admitted for final hearing.

(3.) Record of the Court below be called, if not already called.