LAWS(MPH)-2023-11-89

SANJAY ASOLE Vs. STATE OF MADHYA PRADESH

Decided On November 22, 2023
Sanjay Asole Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on admission.

(2.) Appeal seems to be arguable, hence, admitted for hearing.

(3.) Let the record of the trial Court be requisitioned.