Rajiv Kumar vs State (Govt. Of Nct) Delhi
2013 Latest Caselaw 1809 Del

Citation : 2013 Latest Caselaw 1809 Del
Judgement Date : 22 April, 2013

Delhi High Court

Rajiv Kumar vs State (Govt. Of Nct) Delhi on 22 April, 2013

Author: S. P. Garg

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                               RESERVED ON : 20th February, 2013
                               DECIDED ON : 22nd April, 2013


      CRL.A. 374/2004

      RAJIV KUMAR                                      ..... Appellant
                        Through :    Mr.Aditya Singh, Advocate.

                        versus

      STATE (GOVT. OF NCT) DELHI              ..... Respondent
                    Through : Mr.M.N.Dudeja, APP.

      CORAM:
      MR. JUSTICE S.P.GARG

S.P.GARG, J.

The present appeal is disposed of in terms of a detailed common

judgment delivered today which is placed in the file of

Crl.A.No.292/2004 titled Vinod Tyagi Vs.The State.

(S.P.GARG) JUDGE April 22, 2013 sa

Download the LatestLaws.com Mobile App