LAWS(DLH)-2016-7-24

RAVINDER P. KUMAR Vs. STATE & ORS.

Decided On July 22, 2016
Ravinder P. Kumar Appellant
V/S
State And Ors. Respondents

JUDGEMENT

(1.) Crl.M.A.No.10612/2013:- Exemption allowed, subject to all just exceptions.

(2.) Application stands disposed of.

(3.) Crl.M.A. Nos.10609/2013 and 9287/2014 (preponement of hearing):- Appellant states that as the matter had been heard he does not press these two applications.