LAWS(MPH)-2005-8-42

ANAND PRATAP SINGH Vs. STATE OF M P

Decided On August 16, 2005
ANAND PRATAP SINGH Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) HEARD.

(2.) ADMIT.

(3.) LEARNED Counsel for the State/respondent takes notice. I. A. No. 5614/2005: