LAWS(MPH)-2015-4-96

JITENDRA SINGH RAGHUVANSH Vs. STATE OF MADHYA PRADESH

Decided On April 30, 2015
Jitendra Singh Raghuvansh Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on admission.

(2.) Admit.

(3.) With the consent of learned counsel for the parties, the matter is heard finally.