MOHAMMAD KHALIL CHISTI Vs. STATE OF RAJASTHAN

LAWS(SC)-2012-4-64

SUPREME COURT OF INDIA

Decided on April 09,2012

Mohammad Khalil Chisti Appellant

VERSUS

STATE OF RAJASTHAN Respondents

- (1.) Heard both sides.
(2.) Permission to file additional documents is granted.
(3.) Leave granted.;