SHAIK MOULALI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) None for the petitioner.

(2.) Shri B.P. Singh, GA., for the State. He is heard. Record perused.

(3.) This is a petition received by post, and it purports to be sent by Mrs. Shaik Sharifoon, wife of Sk. Moulali, son of Sk. Imam Beg who appears to be a convict undergoing sentences at Central Jail, Bhopal.