ATUL SHUKLA Vs. STATE OF MADHYA PRADESH
LAWS(SC)-2019-5-102
SUPREME COURT OF INDIA
Decided on May 06,2019

Atul Shukla Appellant
VERSUS
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) A First Information Report being FIR No. 575/2016 was registered at Police Station Kolgawan, District Satna, Madhya Pradesh for offences under Section 364 and 323 read with Section 34 of the Penal Code. Upon investigation, a charge sheet was filed on 8 September 2016.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.