LAWS(MPH)-2019-10-175

CHANDRAPAL SINGH Vs. STATE OF M.P.

Decided On October 04, 2019
CHANDRAPAL SINGH Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) I.A. No.7835/19, an application under section 301(2) of the Cr.P.C. is allowed.

(2.) Case Diary is perused.

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