LAWS(MPH)-2020-5-512

ABDUL HALEEM Vs. STATE OF MADHYA PRADESH

Decided On May 12, 2020
ABDUL HALEEM Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) Heard on admission.

(3.) Record of the court below has been received.