LAWS(DLH)-2011-12-378

BALJEET SINGH @ BOBBY Vs. STATE OF DELHI

Decided On December 02, 2011
Baljeet Singh @ Bobby Appellant
V/S
STATE OF DELHI Respondents

JUDGEMENT

(1.) Notice issued.

(2.) Learned APP accepts notice on behalf of the State.

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