LAWS(MPH)-2019-1-275

SAYED YUSUF ALI Vs. STATE OF M.P.

Decided On January 11, 2019
Sayed Yusuf Ali Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Petitioner by the present writ petition under Article 226 of the Constitution of India seeks following reliefs:-