SUNIL SALVE Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on admission.

(2.) Having perused the impugned judgment and the petition of appeal, I find this appeal being arguable. Hence, it is admitted for final hearing.

(3.) Learned Panel Lawyer has taken notice of admission of this appeal on behalf of the respondent-State. Hence, no further notice is required to be sent to it.