LAWS(MPH)-2026-1-201

VINOD AGRAWAL Vs. STATE OF MADHYA PRADESH

Decided On January 30, 2026
VINOD AGRAWAL Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on I.A.No.6851/2025, which is an application for amendment.

(2.) Application is allowed.

(3.) Let necessary amendment be carried out during the course of the day.