STATE OF KERALA & ORS Vs. MATHEW ALEXANDER & ANR

LAWS(SC)-2019-2-338

SUPREME COURT OF INDIA

Decided on February 15,2019

State Of Kerala And Ors Appellant

VERSUS

Mathew Alexander And Anr Respondents

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