LAWS(MPH)-2023-11-98

PRASHANT DATEY Vs. STATE OF MADHYA PRADESH

Decided On November 21, 2023
Prashant Datey Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) The instant petition under Article 226 of the Constitution of India has been preferred by the petitioner seeking following reliefs:-