SANJEEV KUMAR AND ORS. Vs. STATE OF U.P. AND ORS.
LAWS(SC)-2017-1-231
SUPREME COURT OF INDIA
Decided on January 19,2017

Sanjeev Kumar And Ors. Appellant
VERSUS
State of U.P. and Ors. Respondents

JUDGEMENT

- (1.) We have heard learned counsel for the parties at length.
(2.) We are in agreement with the view taken in the impugned judgment. The judgment of the High Court is accordingly affirmed.
(3.) The civil appeals are accordingly dismissed. No costs.;


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