STATE OF M P Vs. SUNIL
LAWS(SC)-2005-10-40
SUPREME COURT OF INDIA (FROM: MADHYA PRADESH)
Decided on October 24,2005

STATE OF MADHYA PRADESH Appellant
VERSUS
SUNIL Respondents


Cited Judgements :-

VALJIBHAI BALUBHAI CHAUHAN VS. STATE OF GUJARAT [LAWS(GJH)-2009-3-274] [REFERRED TO]


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 11-9-2003 of Justice N.S. Azad of M.P. High Court in Crl. Appeal No. 979 of 1998.


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