LAWS(MPH)-2023-8-91

KHALID KHAN Vs. STATE OF MADHYA PRADESH

Decided On August 31, 2023
KHALID KHAN Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on admission.

(2.) The appeal is admitted for final hearing.

(3.) Record of the trial Court be requisitioned.