LAWS(DLH)-2021-9-262

MAHEEP KUMAR MEENA Vs. STATE

Decided On September 13, 2021
Maheep Kumar Meena Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application is disposed of.

(3.) Mr. Sanjeev Sabharwal, learned APP for the State, accepts notice.