AVINASH KUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Accused is present in person.

(2.) Heard on admission. Admit. Heard on I.A. No. 5057 of 2026, which is an application for impleading the following as respondent No.2 :-

(3.) In view of the grounds mentioned therein, aforesaid I.A. is allowed. Let the amendment take place within two working days.