LAWS(UTN)-2015-5-104

KANHAIYA LAL DIKSHIT Vs. STATE OF UTTARAKHAND

Decided On May 29, 2015
Kanhaiya Lal Dikshit Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) MR . Deepak Sharma, Advocate, present for the applicant.

(2.) MR . S.S. Adhikari, learned Brief Holder, learned Brief Holder, present for the State/respondent no.1.

(3.) MR . Vivek Shukla, Advocate, present for the respondent no. 2.