STATE OF M P Vs. RAKESH
LAWS(SC)-2005-10-66
SUPREME COURT OF INDIA (FROM: MADHYA PRADESH)
Decided on October 06,2005

STATE OF MADHYA PRADESH Appellant
VERSUS
RAKESH Respondents

JUDGEMENT

G. P. Mathur, J. - (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 23-2-2004 of Justice N.S. Azad of M.P. High Court in Crl. Appeal No. 1810 of 1999.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.