LAWS(MPH)-2012-9-338

DEVENDRA Vs. THE STATE OF MADHYA PRADESH

Decided On September 07, 2012
DEVENDRA Appellant
V/S
The State of Madhya Pradesh Respondents

JUDGEMENT

(1.) HEARD . Call for the case diary as well as report of Probation Officer relating to activities of applicant Devendra who is said to be minor.

(2.) LIST in the week commencing 1.10.2012.