LAWS(DLH)-2014-8-546

VASDEV NARANG Vs. STATE & ANR

Decided On August 28, 2014
Vasdev Narang Appellant
V/S
State And Anr Respondents

JUDGEMENT

(1.) CRL.M.A. 12686/2014

(2.) Issue notice.

(3.) Counsel for the State, as well as the complainant, who is arrayed as respondent No. 2 herein, is present in person and accepts notice. The investigation Officer present identifies the petitioner, as well as the second respondent.