ARJUN CHOWDHRY Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Crl.M.A.12070/2015 (for exemption)

(2.) Further seeks direction for setting aside the order dated 11.08.2015 whereby the application of the petitioner for cancellation of NBW was dismissed by the above mentioned Court.

(3.) On perusal of the order dated 30.04.2015 it is noted that said order was passed on filing of the application by SI Girish Chandra, Section V, EOW on 30.04.2015. No reasons are given in the said order as to on what material the application was allowed.