LAWS(MPH)-2021-10-22

RAVINDRA MANKAR Vs. STATE OF MADHYA PRADESH

Decided On October 04, 2021
Ravindra Mankar Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) Shri Jitendra Arya, learned counsel for the petitioner.

(3.) Shri Jagat Singh, learned panel lawyer for the respondents/State.