FAZLUR REHMAN SUFI @ SHAMIM Vs. STATE OF RAJASTHAN & ORS
LAWS(SC)-2019-2-182
SUPREME COURT OF INDIA
Decided on February 22,2019

Fazlur Rehman Sufi @ Shamim Appellant
VERSUS
State Of Rajasthan And Ors Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) The appellant had applied for parole which was rejected by the Jail authorities against which a writ petition was filed which was dismissed by the High Court.;


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