SHIVRAJ VEER Vs. STATE OF UTTAR PRADESH

LAWS(SC)-2019-1-53

SUPREME COURT OF INDIA (FROM: ALLAHABAD)

Decided on January 04,2019

Shivraj Veer Appellant

VERSUS

STATE OF UTTAR PRADESH Respondents

- (1.) Permission to file the petition is granted.
(2.) Delay condoned.
(3.) Leave granted.;