Citation : 2014 Latest Caselaw 1528 Del
Judgement Date : 21 March, 2014
* IN THE HIGH COURT OF DELHI AT NEW DELHI
RESERVED ON : 18th MARCH, 2014
DECIDED ON : 21st MARCH, 2014
+ CRL.A.583/2012
VINOD @ AJAY ..... Appellant
Through : Mr.Sumeet Verma, Advocate.
versus
THE STATE (GNCT OF DELHI) ..... Respondent
Through : Mr.Lovkesh Sawhney, APP.
CORAM:
HON'BLE MR. JUSTICE S.P.GARG
S.P.GARG, J.
The present appeal stands disposed of in terms of a detailed
common judgment delivered today which is placed in the file of
Crl.A.No.792/2012 titled 'Sher Singh @ Sheru vs. State NCT of Delhi'.
(S.P.GARG) JUDGE
MARCH 21, 2014 /tr
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