STATE OF M P Vs. GOVIND
LAWS(SC)-2005-10-90
SUPREME COURT OF INDIA (FROM: MADHYA PRADESH)
Decided on October 04,2005

STATE OF MADHYA PRADESH Appellant
VERSUS
GOVIND 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 13-5-2003 of Justice N. S. Azad of M. P. High Court in Crl. Appeal No. 202 of 1996.;


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