UNION OF INDIA Vs. MUKESH
LAWS(SC)-2020-2-116
SUPREME COURT OF INDIA
Decided on February 11,2020

UNION OF INDIA Appellant
VERSUS
MUKESH Respondents

JUDGEMENT

A.S. Bopanna,J. - (1.)We have heard Mr. Tushar Mehta, learned Solicitor General appearing on behalf of the Union of India and NCT of Delhi.
(2.)Issue notice to the respondents-convicts.
(3.)Dasti in addition is also permitted today itself.
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