MOHD. AFROZ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) learned G.A for the respondent/State.

(2.) None appears for the objector though the name of the counsel has been reflected in the cause list.

(3.) Considered I.A. No. 20289/2017, an application for taking documents on record. The documents are relevant and are helpful for better disposal of the petition. I.A is allowed. Documents are taken on record.