LAWS(DLH)-2014-8-304

DEEPAK Vs. THE STATE

Decided On August 26, 2014
DEEPAK Appellant
V/S
THE STATE Respondents

JUDGEMENT

(1.) Crl.M.A. No.11025/2014

(2.) Issue notice.

(3.) Mr. Amit Ahlawat, Additional Public Prosecutor for the State and Mr. Deepak Pathak, Advocate for the second respondent / BSES.