SUKUR ALI Vs. STATE OF ASSAM
LAWS(SC)-2011-2-59
SUPREME COURT OF INDIA (FROM: GAUHATI)
Decided on February 24,2011

MD.SUKUR ALI Appellant
VERSUS
STATE OF ASSAM Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned Counsel for the parties.
(3.) We have also heard Mr. Fails S. Nariman, learned senior counsel, who very kindly consented to assist us as Amicus Curiae in this case in which an important constitutional and legal question is involved.;


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