KAMAL PATEL Vs. INDORE MUNICIPAL CORPORATION

JUDGEMENT

(1.) Heard on IA No.4270/2016, an application for urgent hearing and IA No.4269/2016, an application for hearing during summer vacation.

(2.) On due consideration, both the interlocutory applications are allowed.

(3.) Heard on the question of admission. Criminal revision is admitted for final hearing. Ms. Mini Ravindran, learned Public Prosecutor accepts notice on behalf of respondent / State, and therefore, no need to issue notice to them. Record of the Courts below be called.