Tapesh Sharma vs State Of Nct Of Delhi
2018 Latest Caselaw 1132 Del

Citation : 2018 Latest Caselaw 1132 Del
Judgement Date : 16 February, 2018

Delhi High Court

Tapesh Sharma vs State Of Nct Of Delhi on 16 February, 2018

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI
%                    Judgment reserved on: 09.02.2018
                     Judgment delivered on:16.02.2018


+    CRL.A. 485/2013

     TAPESH SHARMA                                ..... Appellant

                       Through         Mr.M.L.Yadav, Adv.

                       versus

     STATE OF NCT OF DELHI                        ..... Respondent

                       Through         Mr.Kewal Singh Ahuja, APP with SI
                                       Pankaj Tomar from P.S.Sarai Rohilla.

CORAM:
HON'BLE MS. JUSTICE INDERMEET KAUR

INDERMEET KAUR, J.

For orders see Crl.A. 508/2011.

INDERMEET KAUR, J FEBRUARY 16, 2018 ndn

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