LAWS(MPH)-2026-2-148

STATE OF MADHYA PRADESH Vs. JUGAL KISHORE

Decided On February 13, 2026
STATE OF MADHYA PRADESH Appellant
V/S
JUGAL KISHORE Respondents

JUDGEMENT

(1.) Heard on admission.

(2.) It is admitted for final hearing.

(3.) With the consent learned counsel for the applicant this revision is heard finally.