SULEMAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This separate application need not be continued and has now been subsumed in the directions which are now being made in the SMW [CRL] No.4/2021.

(2.) The application stands disposed of.WRIT PETITION (CRL.) NO.170/2022

(3.) The subject matter in issue is regarding fixed term sentences which have also been covered by directions passed in SMW [CRL] No.4/2021.