Manju vs State
2016 Latest Caselaw 5543 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI


                              RESERVED ON : 18th JULY, 2016
                              DECIDED ON : 24th AUGUST, 2016

+     CRL.A. 541/2013

      MANJU                                              ..... Appellant

                         Through :    Mr.Joginder Tuli with Mr.Ashu
                                      Kr.Sharma, Ms.Joshini Tuli and
                                      Ms.Pooja Arora, Advocates.
                         Versus

      STATE                                              ..... Respondent

                         Through :    Mr.Amit Gupta, APP.
                                      Mr.Mandeep Walia, counsel for the
                                      complainant along with complainant
                                      present in person.

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

S.P.GARG, J.

The present appeal is allowed in terms of a detailed common judgment delivered today which is placed in the file of Crl.A.594/2013 titled 'Vishnu Pawar vs. State Govt. of NCT of Delhi'.

(S.P.GARG) JUDGE AUGUST 24, 2016 / tr