LAWS(DLH)-2019-11-352

XXX Vs. STATE

Decided On November 29, 2019
Xxx Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application stands disposed of. CRL.M.C. 6127/2019

(3.) By way of the present petition, the petitioner seeks the following prayers:-