LAWS(DLH)-2020-10-44

YOGYA CHAWLA Vs. STATE

Decided On October 12, 2020
Yogya Chawla Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) CRL. M.A. 14041/2020 1. Allowed, subject to all just exceptions.

(2.) Application is disposed of. CRL. M.A. 14040/2020

(3.) In view of the reasons stated in the present application, the same is allowed and disposed of accordingly. CRL.M.C. 1426/2020