LAWS(MPH)-2024-4-75

KIRAN YADAV Vs. STATE OF MADHYA PRADESH

Decided On April 19, 2024
KIRAN YADAV Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on the question of admission.

(2.) Issue notice.

(3.) Counsels appearing for the respective respondents accepts notice.