LAWS(SC)-2023-7-88

STATE OF UTTAR PRADESH Vs. MOHD. AFZAL

Decided On July 18, 2023
STATE OF UTTAR PRADESH Appellant
V/S
MOHD. AFZAL Respondents

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel appearing for the parties.

(3.) We are amazed to see the order passed by the learned Single Judge of the High Court of Judicature at Allahabad.