LAWS(DLH)-2011-12-190

DEEPAK Vs. STATE

Decided On December 23, 2011
DEEPAK Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Notice issued.

(2.) Mr. Navin Sharma, learned APP for State accepts notice.

(3.) With the consent of Learned Counsel for parties, matter is taken up for disposal.