LAWS(DLH)-2016-12-150

VISHAL GROVER Vs. STATE

Decided On December 19, 2016
Vishal Grover Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Crl. M.A. No. 19409 of 2016

(2.) Exemption allowed, subject to all just exceptions.

(3.) The application stands disposed of. Bail Appln. 2555/2016