STATE OF MP Vs. BASANTABAI

JUDGEMENT

(1.) All these writ appeals involve common question of law and are based on similar facts, they are being decided by this common order.

(2.) For the sake of convenience facts are taken from Writ Appeal No.212/2012.

(3.) Heard on I.A.No.1933/12, an application seeking condonation of delay in filing the appeal.3