RAJPAL Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on I.A. No. 5510/2019, which is an Application for amendment and for inclusion of date of arrest in the cause title.

(2.) After due consideration, I.A. No. 5510/2019 is allowed. Let necessary incorporation be made across the Board.

(3.) After amendment/incorporation mater is heard finally.