LAWS(MPH)-2021-9-46

SURENDRA SEN Vs. STATE OF MADHYA PRADESH

Decided On September 17, 2021
SURENDRA SEN Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Shri Lalan Mishra, learned counsel for appellant.

(2.) Shri C.P. Singh, learned counsel for the State.

(3.) None for the complainant.