Rekha vs State
2015 Latest Caselaw 1761 Del

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*       IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                        Reserved on: 01.12.2014
                                                      Pronounced on: 27.02.2014

+       CRL.A.1091/2012
        REKHA                                 .....Appellant
                  Through: Ms. Anu Narula and Sh. Kunal Arora,
                  Advocates.

                         Versus

        STATE                                          ......Respondent

Through: Sh. Varun Goswami, APP, for the State. Insp. Lalit Kumar, PS Mandir Marg. Insp. Sudhir Kumar, PS Begumpur. SI Sandeep Tushir, PS Begumpur.

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE VIPIN SANGHI

MR. JUSTICE S. RAVINDRA BHAT

% For detailed judgment, the decision dated 27.02.2015 in Crl.A.740/2012 may be referred to.

S. RAVINDRA BHAT (JUDGE)

VIPIN SANGHI (JUDGE) FEBRUARY 27, 2015

Crl.A. 1091/2012 Page 1