Ramesh Kumar vs The State
2013 Latest Caselaw 774 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                              RESERVED ON : January 28, 2013
                              DECIDED ON : February 15, 2013


+     CRL.A. 339/2000

      RAMESH KUMAR                               ..... Appellant

                        Through : Mr.Ajay Vir Singh Jain with Mr.Atul
                                  Agarwal, Mr.Deepak Jain and
                                  Mr.U.R.Bokadia, Advocates.

                               Versus

      THE STATE                                         ..... Respondent

                        Through : Mr.M.N.Dudeja, APP for the State.
                                  Insp. Mahendru K.Mishra, PS Sarai
                                 Rohilla.
      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.58/2001

titled Tota Ram @ Boni Vs. The State.

(S.P.GARG) JUDGE February 15, 2013 sa