Rohtas Kumar & Ors. vs State N.C.T. Govt. Of Delhi
2014 Latest Caselaw 242 Del

Citation : 2014 Latest Caselaw 242 Del
Judgement Date : 13 January, 2014

Delhi High Court

Rohtas Kumar & Ors. vs State N.C.T. Govt. Of Delhi on 13 January, 2014

Author: S. P. Garg

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                RESERVED ON : 25th November, 2013
                                DECIDED ON : 13th January, 2014


+     CRL.A. 641/2001

      ROHTAS KUMAR & ORS.                     ..... Appellants
                  Through : Mr.Izhar Ahmad, Advocate for the
                            appellants.

                         Versus

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


      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.574/2001 titled Khalid Vs. State N.C.T.Govt.of Delhi.

(S.P.GARG) JUDGE JANUARY 13, 2014 sa

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