LAWS(MPH)-2012-6-10

DEVI SINGH Vs. STATE OF MP

Decided On June 04, 2012
DEVI SINGH Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) I.A.No.7430/2012 for condonation of delay.

(2.) THERE is delay of 96 days days in filing this appeal.

(3.) HEARD on admission.