STATE OF RAJASTHAN Vs. PRAFUL RANWAH
LAWS(SC)-1992-8-53
SUPREME COURT OF INDIA (FROM: RAJASTHAN)
Decided on August 05,1992

STATE OF RAJASTHAN Appellant
VERSUS
PRAFUL RANWAH Respondents

JUDGEMENT

- (1.) - Delay condoned.
(2.) Special leave granted.
(3.) Heard counsel for the appellant. None has entered an appearance on behalf of the respondent even though while issuing notice we had indicated that the matter will be disposed of finally at the notice stage itself. We, therefore, proceed to dispose of this appeal.;


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