LAWS(MPH)-2020-6-30

DHARMENDRA JAISWAL Vs. STATE OF MADHYA PRADESH

Decided On June 05, 2020
Dharmendra Jaiswal Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Case diary perused.

(3.) Learned counsel for the rival parties are heard.