LAWS(MPH)-2020-6-23

RAJU Vs. STATE OF MADHYA PRADESH

Decided On June 01, 2020
RAJU Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) The matter is heard through video-conferencing.

(2.) Shri P.S. Chouhan, learned counsel for the appellant.

(3.) Shri Piyush Bhatnagar, learned Panel Lawyer for the respondent/State.