LAWS(MPH)-2024-6-49

BALESH CHAURASIYA Vs. STATE OF MADHYA PRADESH

Decided On June 14, 2024
Balesh Chaurasiya Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India seeking following reliefs: