Ramesh vs State Of Delhi
2013 Latest Caselaw 2277 Del

Citation : 2013 Latest Caselaw 2277 Del
Judgement Date : 15 May, 2013

Delhi High Court

Ramesh vs State Of Delhi on 15 May, 2013

Author: S. P. Garg

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                            RESERVED ON : 22nd FEBRUARY, 2013
                             DECIDED ON : 15th MAY, 2013

+                                 CRL.A. 396/2000

      RAMESH                                            ..... Appellant
                         Through :     Mr.K.B.Andley, Sr.Advocate with
                                       Mr.M.Shamikh, Advocate.

                         versus



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


       CORAM:
       HON'BLE MR. JUSTICE S.P.GARG

S.P.GARG, J.

The present appeal stands allowed in terms of a detailed common judgment delivered today which is placed in the file of Crl.A.No.349/2000 titled 'Krishna & anr. vs. State of Delhi'.

(S.P.GARG) JUDGE

MAY 15, 2013/tr

Download the LatestLaws.com Mobile App