LAKHAN SINGH JATAV Vs. STATE OF M.P. & ANOTHER

LAWS(MPH)-2020-7-143

HIGH COURT OF MADHYA PRADESH

Decided on July 07,2020

Lakhan Singh Jatav Appellant

VERSUS

State of M.P. and Another Respondents

JUDGEMENT

- (1.)Matter is heard through video conferencing.
(2.)Appeal is admitted for final hearing.
(3.)Record of the Court below be called, if not already called.

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