SUDIP MAZUMDAR Vs. STATE OF M.P.

JUDGEMENT

(1.) APPLICATION for intervention is allowed.

(2.) 1994 JLJ 614 (SC)] are as under:

(3.) FOR compliance therefore, the matter was adjourned from time to time and ultimately time was extended by order dated January 12, 1996 to submit full compliance report. Today, an affidavit has been filed by Brigadier Kuppuswami Ramani who is in -charge of Central Proof Establishment, Itarsi. As per the report, full compliance of the directions issued by this Court has been made. We accept the report and close the matter on implementation part.