STATE OF M P Vs. RAJESH
LAWS(SC)-2005-10-30
SUPREME COURT OF INDIA (FROM: MADHYA PRADESH)
Decided on October 06,2005

STATE OF MADHYA PRADESH Appellant
VERSUS
RAJESH 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 11-7-2003 of Justice N.S. Azad of M.P. High Court in Crl. Appeal No. 1511 of 2002.;


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