VEER GURJAR & ANR Vs. STATE OF U P

LAWS(SC)-2019-3-58

SUPREME COURT OF INDIA

Decided on March 01,2019

Veer Gurjar And Anr Appellant

VERSUS

STATE OF U P Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) We have heard learned counsel for the parties.;