LAWS(MPH)-2020-8-460

SINGH HORA Vs. STATE OF M.P.

Decided On August 04, 2020
Singh Hora Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Ms. Dristhi Rawal, learned counsel for the petitioner.

(2.) Shri S. Saxena, learned Govt. Advocate on behalf of respondent/State.

(3.) Heard.