LAWS(SC)-2022-10-119

KIRAN TOMAR Vs. STATE OF UTTAR PRADESH

Decided On October 31, 2022
Kiran Tomar Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Leave granted.

(2.) The appeal is allowed in terms of the signed order.

(3.) Pending application, if any, stands disposed of.