LAWS(MPH)-2021-12-1

RAHUL Vs. STATE OF M.P.

Decided On December 01, 2021
RAHUL Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Heard on I.A.Nos.10933/2021, 11423/2021 and 27899/2021 which are documents/ applications for taking additional documents and documents on record.

(2.) After due consideration, I.A.Nos.10933/2021, 11423/2021 and 27899/2021 are allowed.

(3.) The aforesaid documents are taken on record along with additional documents.