PRINCESS MAHI Vs. STATE OF U. P.

JUDGEMENT

(1.) List has been revised.

(2.) Supplementary affidavit filed by the applicant in person is taken on record.

(3.) Heard Ms. Princess Mahi @ Saher Naqvi, applicant in person, Sri Pankaj Kumar Gupta, learned counsel for the informant as well as Sri V.K.S. Parmar, learned A.G.A. for the State and perused the records.