STATE OF M P Vs. ANIL
LAWS(SC)-2005-10-26
SUPREME COURT OF INDIA
Decided on October 27,2005

STATE OF MADHYA PRADESH Appellant
VERSUS
ANIL Respondents

JUDGEMENT

- (1.) Delay in filing the special leave petition is condoned.
(2.) Leave granted.
(3.) This appeal has been preferred by the state of M. P. against the judgment and order dated 13.8.2003 cf Justice N. S. Azad of M. P. High Court in Crl. Appeal No. 1434 of 2002.;


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