LAWS(MPH)-2022-2-74

KRISHNADAS BAIRAGI Vs. STATE OF MADHYA PRADESH STATION

Decided On February 02, 2022
Krishnadas Bairagi Appellant
V/S
State Of Madhya Pradesh Station Respondents

JUDGEMENT

(1.) These criminal appeals are arising out of the same crime number of same police station. Hence, with consent of the parties, matters were analogously heard and decided by this common order.