LAWS(SC)-2011-9-50

MUZEBUDDEN Vs. STATE OF M P

Decided On September 06, 2011
MUZEBUDDEEN Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) We have heard learned counsel for the parties.

(2.) Delay condoned.

(3.) Leave granted in all the Special Leave Petitions. By this common order, we are disposing of these appeals.