VINOD KUMAR JATAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) I.A. No.27238/2021, an application for urgent hearing is considered and allowed.

(2.) Heard on the question of admission and interim relief.

(3.) The present petition, under Section 482 of Cr.P.C. has been preferred by the petitioner for doing investigation in the matter registered at Crime No.212/2021 at Police Station Gohad Chouraha, District Bhind and to arrest the accused persons.