LAWS(DLH)-2015-1-229

STATE Vs. SUDESH GULATI AND ORS.

Decided On January 14, 2015
STATE Appellant
V/S
Sudesh Gulati and Ors. Respondents

JUDGEMENT

(1.) CRL. M. A. 5472/2012

(2.) Heard.

(3.) For the reasons stated in the application, the application is allowed. Delay in filing the present leave to appeal is condoned.