LAWS(MPH)-2011-6-4

RAHUL Vs. STATE OF M P

Decided On June 28, 2011
RAHUL Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Preliminary arguments for admission of the revision heard.

(2.) Revision is admitted for final hearing.

(3.) It has been argued by the Counsel for the appellant that the record of the Trial Court is not required for the disposal of this revision because he has filed the copy of the challan.