Raju Dawar vs State Of Delhi
2015 Latest Caselaw 2861 Del

Citation : 2015 Latest Caselaw 2861 Del
Judgement Date : 9 April, 2015

Delhi High Court

Raju Dawar vs State Of Delhi on 9 April, 2015

Author: S. P. Garg

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                           RESERVED ON : 9th FEBRUARY, 2015
                            DECIDED ON : 9th APRIL, 2015

+                       CRL.A.1086/2011

      RAJU DAWAR                                      ..... Appellant

                        Through :   Mr.M.L.Yadav, Advocate.


                        versus



      STATE OF DELHI                                  ..... Respondent

                        Through :   Mr.M.N.Dudeja, APP for
                                    Mr.Lovkesh Sawhney, APP.

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

S.P.GARG, J.

The present appeal stands allowed in terms of a detailed

common judgment delivered today which is placed in the file of

Crl.A.No.1404/2011 titled 'Mohd. Masoom vs. State of NCT of Delhi'.

(S.P.GARG) JUDGE

APRIL 09, 2015 / tr

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