LAWS(DLH)-2011-9-348

BHAVIKA BHARTI Vs. STATE

Decided On September 26, 2011
BHAVIKA BHARTI Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) WITH the consent of counsel for parties, present petition taken up for disposal.

(2.) VIDE order dated 06.09.2011, following order was passed by this Court:-

(3.) KEEPING the aforesaid facts and circumstances into view, I direct learned Trial Court to release the passport of the respondent No.2 on the following conditions:-