LAWS(SC)-2018-3-176

ALOK KUMAR SINGH Vs. STATE OF UTTAR PRADESH

Decided On March 22, 2018
ALOK KUMAR SINGH Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Exemption from filing O.T. granted.

(2.) Exemption from filing C/C of the impugned judgment granted.

(3.) Permission to file SLPs granted.