LAWS(MPH)-2019-11-273

RAKESH KUMAR TIWARI Vs. STATE OF M.P.

Decided On November 20, 2019
Rakesh Kumar Tiwari Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) For the reasons stated in the application, the same is allowed and Shri Sarvesh Sharma, learned counsel and his associates is permitted to assist the prosecution.

(2.) Case Diary is perused.

(3.) Learned counsel for the rival parties are heard.