Citation : 2013 Latest Caselaw 1096 Del
Judgement Date : 5 March, 2013
* IN THE HIGH COURT OF DELHI AT NEW DELHI
RESERVED ON : February 18, 2013
DECIDED ON : March 05, 2013
+ CRL.A.321/2000
RAJESH SHUKLA ..... Appellant
Through : Mr.S.D.S.Rathi, Advocate.
versus
STATE ..... Respondent
Through : Ms.Fizani Husain, 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.301/2000 titled Manglu Vs. State .
(S.P.GARG) JUDGE March 05, 2013 sa
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