MANOJ PRAJAPATI Vs. STATE OF M.P.
LAWS(MPH)-2020-6-89
HIGH COURT OF MADHYA PRADESH
Decided on June 05,2020

Manoj Prajapati Appellant
VERSUS
STATE OF M.P. Respondents


Referred Judgements :-

ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]


JUDGEMENT

- (1.)Learned counsel for the State informs that due intimation to the victim has been sent through office of the Addl. Advocate General but despite service of notice, no one appears.
(2.)Case diary is not available but looking to the nature of offence alleged, this case is being decided based on order of lower court.
(3.)Learned counsel for the rival parties are heard through Video Conferencing.


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