SATYA PAL Vs. STATE OF UTTAR PRADESH
LAWS(SC)-1996-11-9
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on November 26,1996

SATYA PAL Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) This appeal by special leave arises from the judgment and order of the Division Bench of the High Court of Allahabad, made on November 1, 1995 in W. P. No. 30914/95.;


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