LAWS(DLH)-2012-8-502

STATE Vs. SAYED MOHD. AHMAD KAZMI

Decided On August 06, 2012
STATE Appellant
V/S
Sayed Mohd. Ahmad Kazmi Respondents

JUDGEMENT

(1.) Crl.M.A. 13485/2012 (exemption) in Crl.M.C. 2180/2012

(2.) THIS is an application seeking early hearing. However, keeping in view the heavy board of this Court, it is not possible to accommodate the request for early hearing.