LAWS(SC)-2008-1-190

STATE OF MADHYA PRADESH Vs. MAKHAN SINGH

Decided On January 28, 2008
STATE OF MADHYA PRADESH Appellant
V/S
MAKHAN SINGH Respondents

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) Heard learned counsel for the appellant and learned counsel for the respondent.