RAJENDRA PRASAD YADAV Vs. STATE OF MADHYA PRADESH
LAWS(SC)-1997-7-155
SUPREME COURT OF INDIA (FROM: MADHYA PRADESH)
Decided on July 09,1997

RAJENDRA PRASAD YADAV Appellant
VERSUS
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

K. Ramaswamy, J. - (1.) Leave granted.
(2.) We have heard learned Counsel on both sides.
(3.) This appeal by special leave arises from the judgment of the Division Bench of the Madhya Pradesh High Court, Jabalpur Bench passed on January 22, 1997 in Writ Petition No. 5143/96.;


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