LAWS(MPH)-2021-7-38

AJAY SINGH YADAV Vs. STATE OF MADHYA PRADESH

Decided On July 15, 2021
Ajay Singh Yadav Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Shri Kamal Jain, learned counsel for the petitioner.

(2.) Shri Abhishek Mishra, learned Panel Lawyer for the respondents/State.

(3.) I.A. No.6699/2021, an application for urgent hearing is considered and allowed.