JITENDRA KUMAR AWASTHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No. 3348/2019 and I.A. No. 8299/2019, applications for taking documents on record.

(2.) On due consideration, the aforesaid applications are allowed and documents are being taken on record.

(3.) Also heard on I.A. No. 4817/2019 an application for deletion the name of respondent No. 2, 3 and 4 from the array of petition.