LAWS(DLH)-2014-8-443

STATE Vs. NIRALE MIYAN & ORS

Decided On August 12, 2014
STATE Appellant
V/S
NIRALE MIYAN And ORS Respondents

JUDGEMENT

(1.) Crl.M.A.No.11052/2014 (delay in filing) and 11054/2014 (delay in refiling)

(2.) Applications are disposed of.

(3.) We have heard learned counsel for the State and perused the record.