LAWS(DLH)-2011-12-304

VED PRAKASH SAINI Vs. STATE NCT OF DELHI

Decided On December 13, 2011
Ved Prakash Saini Appellant
V/S
STATE NCT OF DELHI Respondents

JUDGEMENT

(1.) Crl. M.A. No. 19266/2011 (exemption)

(2.) Mr. Navin Sharma, learned APP accepts notice on behalf of State.

(3.) With the consent of learned counsel for parties, matter has been taken up for disposal.