LAWS(MPH)-2024-5-157

RAKESH KUMAR Vs. STATE OF MADHYA PRADESH

Decided On May 16, 2024
RAKESH KUMAR Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on the question of admission.

(2.) Perused the impugned judgment.

(3.) Revision appears to be arguable, therefore, it is admitted for final hearing.