LAWS(DLH)-2007-10-266

DIKSHA DHINGRA Vs. STATE OF DELHI

Decided On October 23, 2007
DIKSHA DHINGRA Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Petitioner is in judicial custody since 14.8.2007. She has thus remained in judicial custody for 71 days.

(2.) Petitioner is aged 43 years. She is employed as a teacher in the nursery section of DAV Public School, West Patel Nagar, Delhi. She is an accused in the afore-noted FIR.

(3.) FIR has been registered on the complaint lodged by G.Somasekhar on behalf of the Institute of Chartered Accountants.