LAWS(DLH)-2014-5-435

JASVEER Vs. STATE OF NCT OF DELHI

Decided On May 30, 2014
JASVEER Appellant
V/S
STATE OF NCT OF DELHI Respondents

JUDGEMENT

(1.) THE present appeal stands dismissed in terms of a detailed common judgment delivered today which is placed in the file of Crl.A.No.680/2012 titled 'Prabhu Dayal Sharma vs. The State of NCT of Delhi'.