NAZIR Vs. STATE OF U P
LAWS(ALL)-2016-7-279
HIGH COURT OF ALLAHABAD
Decided on July 26,2016

NAZIR Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) Counter affidavit on behalf of the State filed today is taken on record.
(2.) Heard learned counsel for the applicant and learned A.G.A.
(3.) Perused the record.;


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