LAWS(MPH)-2018-6-71

RAHUL Vs. STATE OF M. P.

Decided On June 27, 2018
RAHUL Appellant
V/S
STATE OF M. P. Respondents

JUDGEMENT

(1.) Heard on the question of admission. Record is perused. Appeal is admitted for final hearing.

(2.) At this stage, learned counsel for State appearing on advance copy accepts notice of the appeal, therefore, no further notice after admission is required to be issued.

(3.) Also heard on IA No.4059/2018.