EX LT GEN AVADHESH PRAKASH Vs. UNION OF INDIA & ANR
LAWS(SC)-2019-1-214
SUPREME COURT OF INDIA
Decided on January 24,2019

Ex Lt Gen Avadhesh Prakash Appellant
VERSUS
Union Of India And Anr Respondents

JUDGEMENT

- (1.) Criminal Appeal No. 140/2019 arising out of D. No. 12371/2018: Leave to appeal is granted.
(2.) We have heard learned counsel for the parties at length.
(3.) The relevant facts, in a nutshell, are as follows.;


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