Vivek Sharma vs The State Of Madhya Pradesh
2022 Latest Caselaw 9716 MP

                                                                           1
                                                 IN THE HIGH COURT OF MADHYA PRADESH
                                                              AT JABALPUR
                                                                  WP No. 9251 of 2021
                                                   (VIVEK SHARMA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                    Dated : 14-07-2022
                                            Shri B.J.Chourasiya, learned counsel for the petitioner.

                                            Shri Lokesh Jain, learned Panel Lawyer, for the respondent/State.

Learned counsel for the petitioner prays for time to prepare and argue the matter and also cite the judgments to the effect that holding of arms licence is fundamental right of the petitioner.

Prayer allowed.

List this case after 2 weeks.

(S. A. DHARMADHIKARI) JUDGE

TG /-

Signature Not Verified SAN

Digitally signed by TRUPTI GUNJAL Date: 2022.07.15 19:24:13 IST