Kajal vs The State (Nct Of Delhi)
2016 Latest Caselaw 1493 Del

Citation : 2016 Latest Caselaw 1493 Del
Judgement Date : 24 February, 2016

Delhi High Court

Kajal vs The State (Nct Of Delhi) on 24 February, 2016

Author: S. P. Garg

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                            RESERVED ON : 3rd FEBRUARY, 2016
                            DECIDED ON : 24th FEBRUARY, 2016


+                       CRL.A. 1348/2013

      KAJAL                                            ..... Appellant

                        Through :    Mr.Sameer Kumar, Advocate with
                                     Mr.Jatin Rajput, Advocate.
                        versus

      THE STATE (NCT OF DELHI)                         ..... Respondent

                        Through :    Mr.Vinod Diwakar, APP.


      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. 1393/2013

titled 'Manoj Kumar vs. State (GNCT of Delhi)'.

(S.P.GARG) JUDGE

FEBRUARY 24, 2016 / tr

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