LAWS(DLH)-2012-2-644

RAJINDER KUMAR & ORS. Vs. STATE & ANR.

Decided On February 24, 2012
Rajinder Kumar And Ors. Appellant
V/S
State And Anr. Respondents

JUDGEMENT

(1.) Crl. M.A. No. 2377 -78/2012

(2.) NOTICE issued.

(3.) WITH the consent of the parties, the instant petition is taken up for disposal.