LAWS(SC)-2025-2-178

IN RE ORDER DATED 17.03.2025 PASSED BY THE HIGH COURT OF JUDICATURE AT ALLAHABAD IN CRIMINAL REVISION NO. 14492024 AND ANCILLARY ISSUES Vs. IN RE ORDER DATED 17.03.2025 PASSED BY THE HIGH COURT OF JUDICATURE AT ALLAHABAD IN CRIMINAL REVISION NO. 14492024 AND ANCILLARY ISSUES

Decided On February 10, 2025

In Re Order Dated 17.03.2025 Passed By The High Court Of Judicature At Allahabad In Criminal Revision No. 14492024 And Ancillary Issues Appellant

V/S

In Re Order Dated 17.03.2025 Passed By The High Court Of Judicature At Allahabad In Criminal Revision No. 14492024 And Ancillary Issues Respondents

Referred Judgements :-

STATE OF MADHYA PRADESH VS. MAHENDRA ALIAS GOLU [REFERRED TO]

JUDGEMENT

(1.) Permission to file Special Leave Petitions in Diary No. 15692/2025

(2.) Application for intervention is allowed.

(3.) Leave granted.

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