LAWS(MPH)-2021-4-65

SUBHAS JHA Vs. STATE OF M.P.

Decided On April 09, 2021
Subhas Jha Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Shri Ravi Choudhary, Advocate for the petitioner. Smt. Padmshri Agrawal, Panel Lawyer for the respondents/State.

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

(3.) The present petition, under Article 226/227 of the Constitution of India has been preferred by the petitioner seeking the following reliefs:-