SURENDRA KUMAR PANDEY Vs. STATE OF M P

JUDGEMENT

(1.) WE have heard the learned counsel for the parties and perused the record.

(2.) THIS intra-court appeal preferred under Section 2(1) of the M.P. Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 arises from the order passed by the learned Single Judge in W.P. No.3476/2009, dated 25-3-2010.