RAM CHARAN SINGH PRAJAPATI Vs. STATE OF U.P. AND ORS.
LAWS(SC)-2015-11-50
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on
November 26,2015
Ram Charan Singh Prajapati
Appellant
VERSUS
State of U.P. and Ors.
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) In view of our detailed Judgment passed in main Civil Appeal of 2015 arising out of SLP(C)No.36166 of 2014, this Appeal stands dismissed.
(3.) The impugned Judgment is upheld, but without imposition of costs.;
(2.) In view of our detailed Judgment passed in main Civil Appeal of 2015 arising out of SLP(C)No.36166 of 2014, this Appeal stands dismissed.
(3.) The impugned Judgment is upheld, but without imposition of costs.;
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