Mahender Mandal vs The State
2013 Latest Caselaw 694 Del

Citation : 2013 Latest Caselaw 694 Del
Judgement Date : 12 February, 2013

Delhi High Court

Mahender Mandal 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. 42/2007

      MAHENDER MANDAL                  ..... Appellant
                 Through : Mr.Bhupesh Narula with
                        Mr.A.V.Gupta, Advocates.

                        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

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