LAWS(DLH)-2014-8-394

STATE Vs. ANOOP SINGH

Decided On August 04, 2014
STATE Appellant
V/S
ANOOP SINGH Respondents

JUDGEMENT

(1.) Crl.M.A.No.7961/2014 (Delay)

(2.) Application is disposed of.

(3.) We have heard learned counsel for the Petitioner and perused the Trial Court record.