LAWS(DLH)-2018-2-535

DEEPAK KUMAR Vs. STATE & ANR

Decided On February 28, 2018
DEEPAK KUMAR Appellant
V/S
State And Anr Respondents

JUDGEMENT

(1.) Crl. M. A. 2309/2018(Early hearing)

(2.) With the consent of the parties, the petition is taken up for hearing today.

(3.) The next date of 14. 05. 2018 stands cancelled.