STATE OF MADHYA PRADESH Vs. SURBHAN

LAWS(SC)-1996-4-91

SUPREME COURT OF INDIA (FROM: MADHYA PRADESH)

Decided on April 15,1996

STATE OF MADHYA PRADESH Appellant

VERSUS

SURBHAN Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) We have heard learned counsel on both sides.;