LAWS(DLH)-2012-1-662

VIKASH AND ORS. Vs. STATE

Decided On January 30, 2012
Vikash And Ors. Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) NOTICE issued.

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

(3.) THE instant petition has been filed by petitioners / accused and complainant jointly.