Mahabir vs The State Of Nct Of Delhi
2014 Latest Caselaw 2832 Del

Citation : 2014 Latest Caselaw 2832 Del
Judgement Date : 30 May, 2014

Delhi High Court

Mahabir vs The State Of Nct Of Delhi 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.676/2012

      MAHABIR                                          ..... Appellant

                          Through :   Mr.Sudarshan Rajan, Advocate
                                      with Md.Qamar Ali, Advocate.

                          VERSUS

      THE STATE OF NCT OF DELHI                        ..... Respondent

                          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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