LAWS(UTN)-2016-10-14

MAHBOOB ALI Vs. STATE OF UTTARAKHAND

Decided On October 07, 2016
MAHBOOB ALI Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Petitioner has approached this Court seeking following relief:

(2.) Briefly put, the case of the petitioner is as follows:

(3.) We heard Mr. Z.U. Siddiqui, learned counsel for the petitioner and Mr. D.K. Sharma, Addl. Advocate General for the State of Uttarakhand.