STATE OF KERALA Vs. MINI SHAMSUDIN

LAWS(SC)-2009-2-106

SUPREME COURT OF INDIA

Decided on February 02,2009

STATE OF KERALA Appellant

VERSUS

MINI SHAMSUDIN Respondents

Arijit Pasayat, J. - (1.) Heard learned counsel for the petitioner.
(2.) Delay condoned.
(3.) Leave granted.;