ABDUL NAZIR MAUDANY Vs. STATE OF KARNATAKA
LAWS(SC)-2017-7-116
SUPREME COURT OF INDIA
Decided on July 31,2017

ABDUL NAZIR MAUDANY Appellant
VERSUS
STATE OF KARNATAKA Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) The petitioner is allowed to attend his son's wedding. He shall be permitted to travel for the said purpose between 7th to 14th August, 2017. As before he shall bear the charges for escort.
(3.) The special leave petition stands disposed of accordingly. .;


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