0  13 Oct, 2015
Listen in mins | Read in 114:00 mins
EN
HI

Sanjiv Rajendra Bhatt Vs. Union of India & Ors.

  Supreme Court Of India Writ Petition Criminal /135 /2011
Link copied!

Case Background

The partitions have been filed by the petitioner under Article 32 of the Constitution. In the Writ Petition, a prayer has been made to direct the transfer of investigation registered ...

Bench

Applied Acts & Sections

No Acts & Articles mentioned in this case

Reference cases

Legal Notes

Add a Note....