LAWS(MPH)-2023-6-70

PRAHLAD Vs. STATE OF MADHYA PRADESH

Decided On June 21, 2023
PRAHLAD Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on admission.

(2.) Prima facie this appeal seems to be arguable. Hence, admitted for final hearing.

(3.) Call for the trial Court record.