Saturday, 02, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Dhani Ram vs The State
2013 Latest Caselaw 692 Del

Citation : 2013 Latest Caselaw 692 Del
Judgement Date : 12 February, 2013

Delhi High Court
Dhani Ram vs The State on 12 February, 2013
Author: S. P. Garg
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                 RESERVED ON : February 07, 2013
                                 DECIDED ON : February 12, 2013


+     CRL.A. 172/2007 & Crl.M.B.No.1451/2008

      DHANI RAM                                   ..... Appellant
                           Through : Mr.Sumit Verma, Advocate

                  versus

      THE STATE                                  .... Respondent
                           Through : Mr.M.N.Dudeja, APP for the State.

      CORAM:
      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.150/2007 titled Surender Mandal Vs. The State (NCT Delhi).

(S.P.GARG) JUDGE February 12, 2013 sa

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter