HARI SHANKAR SHUKLA Vs. STATE OF U.P.
LAWS(SC)-2017-4-36
SUPREME COURT OF INDIA
Decided on
April 05,2017
HARI SHANKAR SHUKLA
Appellant
VERSUS
STATE OF U.P.
Respondents
JUDGEMENT
R.F. Nariman,J. -
(1.) Permission to file the special leave petition in Criminal Miscellaneous Petition No. 932 of 2008 is granted.
(2.) Delay condoned.
(3.) Leave granted.;
(2.) Delay condoned.
(3.) Leave granted.;
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