Chaman Lal @ Kake vs State (Govt. Of N.C.T.)
2012 Latest Caselaw 7062 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                               RESERVED ON : 18th September, 2012
                               DECIDED ON : 10th December, 2012

+     CRL.A.835/2011

      CHAMAN LAL @ KAKE                      ....Appellant
              Through : Mr.Naveen Gaur, Advocate.

                               versus

      STATE (GOVT. OF N.C.T.)                          ....Respondent
               Through : Mr.Sanjay Lao, APP.

      CORAM:
      MR. JUSTICE SANJIV KHANNA
      MR. JUSTICE S.P.GARG

S.P.GARG, J.

The present appeal is allowed in terms of a detailed common judgment delivered today which is placed in the file of Crl.A.No.744/2011 titled Manoj Kumar Vs. The State.

(S.P.GARG) JUDGE

(SANJIV KHANNA) JUDGE December 10, 2012