Rudal Yadav vs The State (Nct Of Delhi)
2018 Latest Caselaw 1075 Del

Citation : 2018 Latest Caselaw 1075 Del
Judgement Date : 13 February, 2018

Delhi High Court

Rudal Yadav vs The State (Nct Of Delhi) on 13 February, 2018

*       IN THE HIGH COURT OF DELHI AT NEW DELHI


                         RESERVED ON : 16th JANUARY, 2018
                          DECIDED ON : 13th FEBRUARY, 2018

+                         CRL.A. 725/2008
      RUDAL YADAV                          ..... Appellant
           Through: Mr. A.K. Mishra, Advocate.
                     versus
      THE STATE (NCT OF DELHI)             ..... Respondent
      Through: Mr. Tarang Srivastava, APP.

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

S.P.GARG, J.

The present appeal is dismissed in terms of a detailed common judgment delivered today which is placed in the file of Crl.A.552/2008 titled 'Ramesh Sharma & Ors. vs. State (Govt. of NCT of Delhi) '.

(S.P.GARG) JUDGE FEBRUARY 13, 2018 / tr

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