MAUJI RAM Vs. STATE OF UTTAR PRADESH
LAWS(SC)-2019-7-119
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on July 29,2019

MAUJI RAM Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) These appeals are directed against the orders dated 17.01.2019 in CRMBA No.1859 of 2019, dated 24.01.2019 in CRMBA No.3574/2019, dated 29.01.2019 in CRMBA No.3547/2019, dated 06.02.2019 in CRMBA No.4627/2019, dated 18.02.2019 in CRMBA No.6450/2019, dated 12.03.2019 in CRMBA No.10626 of 2019 and dated 26.03.2019 in CRMBA No.11793 of 2019 of the High Court of Judicature at Allahabad.
(3.) A few facts need mention hereinbelow for the disposal of these appeals, which involve a short point.;


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