LAWS(ALL)-2015-5-347

NAVED Vs. STATE OF U.P.

Decided On May 19, 2015
Naved Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Supplementary affidavit filed today which is taken on record.

(2.) Heard learned counsel for the applicant and learned A.G.A.

(3.) Perused the record.