LAWS(MPH)-2026-2-274

AVINASH PANDEY Vs. STATE OF MADHYA PRADESH

Decided On February 13, 2026
Avinash Pandey Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on admission.

(2.) The revision is admitted for final hearing.

(3.) Learned Government Advocate submits that victim is served.