DHARMPAL SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on I.A.No.4266/2019, an application under Section 301(2) of Cr.P.C. for assisting the Public Prosecutor.

(2.) On due consideration, application is allowed. Shri Raghuvir Singh and his associates are permitted to assist the Public Prosecutor at the time of hearing.

(3.) Case diary is perused.