STATE OF MADHYA PRADESH Vs. BRIJESH KUMAR AWASTHI

LAWS(SC)-1997-3-116

SUPREME COURT OF INDIA (FROM: MADHYA PRADESH)

Decided on March 10,1997

STATE OF MADHYA PRADESH Appellant

VERSUS

BRIJESH KUMAR AWASTHI Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) We have heard learned counsel for the parties.;