LAWS(MPH)-2024-3-6

RAJESH BATRA Vs. STATE OF MADHYA PRADESH

Decided On March 12, 2024
RAJESH BATRA Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Case diary is available.

(2.) This application under Sec. 482 of Cr.P.C. has been filed seeking the following reliefs :-

(3.) It is submitted by counsel for the State that the Police after completing the investigation has filed charge sheet. Even the copy of charge sheet has been placed on record.