Pankaj Kumar Verma vs State Of N.C.T. Delhi
2013 Latest Caselaw 4284 Del

Citation : 2013 Latest Caselaw 4284 Del
Judgement Date : 19 September, 2013

Delhi High Court

Pankaj Kumar Verma vs State Of N.C.T. Delhi on 19 September, 2013

Author: S. P. Garg

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                RESERVED ON : 26th August, 2013
                                DECIDED ON : 19th September, 2013


+     CRL.A. 489/2009

      PANKAJ KUMAR VERMA                         ..... Appellant
                   Through :          Mr.Mohd.Arif, Advocate.

                         Versus

      STATE OF N.C.T. DELHI                      ..... Respondent
                       Through :      Mr.M.N.Dudeja, APP.

      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.261/2010 titled Gaurav @ Vicky Vs. State .

(S.P.GARG) JUDGE September 19, 2013 sa

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