LAWS(MPH)-2024-3-78

BALWAN RAJPOOT Vs. STATE OF MADHYA PRADESH

Decided On March 27, 2024
Balwan Rajpoot Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on the question of admission.

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

(3.) Record of the Court below be called for.