HARPAL SINGH Vs. STATE OF RAJASTHAN

LAWS(SC)-2018-1-151

SUPREME COURT OF INDIA

Decided on January 08,2018

HARPAL SINGH Appellant

VERSUS

STATE OF RAJASTHAN Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) We have heard learned counsel for the parties finally at this stage with their consent.;