IBRAHIM & ORS Vs. STATE OF UTTAR PRADESH
LAWS(SC)-2019-2-223
SUPREME COURT OF INDIA
Decided on February 15,2019

Ibrahim And Ors Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal arises from an order dated 9 December 2016 of a learned Single Judge of the High Court of Judicature at Allahabad in Criminal Revision No. 3066 of 2009.;


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