Rukmuddin vs State Of The Nct Of Delhi
2012 Latest Caselaw 6071 Del

Citation : 2012 Latest Caselaw 6071 Del
Judgement Date : 9 October, 2012

Delhi High Court

Rukmuddin vs State Of The Nct Of Delhi on 9 October, 2012

Author: S. P. Garg

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                               RESERVED ON : 25th September, 2012
                               DECIDED ON : 9th October, 2012

+     CRL.A. 182/2011
      RUKMUDDIN                               ..... Appellant
                        Through : Mr.Sumer Kumar Sethi, Advocate.

                   Versus
      STATE OF THE NCT OF DELHI                 ..... Respondent
                        Through : Mr.Sanjay Lao, APP for the State.


      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.177/2011 titled Ramesh versus State of NCT of Delhi.

(S.P.GARG) JUDGE

(SANJIV KHANNA) JUDGE October 09, 2012 sa

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