Ramesh Kirar vs The State (Gnct Of Delhi) & Ors.
2014 Latest Caselaw 2829 Del

Citation : 2014 Latest Caselaw 2829 Del
Judgement Date : 30 May, 2014

Delhi High Court

Ramesh Kirar vs The State (Gnct Of Delhi) & Ors. on 30 May, 2014

Author: S. P. Garg

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                RESERVED ON : 26th MARCH, 2014
                                   DECIDED ON : 30th MAY, 2014


+                         CRL.A.1036/2012

      RAMESH KIRAR                                     ..... Appellant

                          Through :   Mr.Ashok Kr.Arya, Advocate.

                          VERSUS

      THE STATE (GNCT OF DELHI) & ORS.                 ..... Respondents

                          Through :   Mr.M.N.Dudeja, APP.

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

S.P.GARG, J.

The present appeal stands dismissed in terms of a detailed

common judgment delivered today which is placed in the file of

Crl.A.No.680/2012 titled 'Prabhu Dayal Sharma vs. The State of NCT of

Delhi'.

(S.P.GARG) JUDGE

MAY 30, 2014 / tr

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