COMMR OF POLICE Vs. SANDEEP KUMAR
LAWS(SC)-2011-3-71
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on March 17,2011

COMMR.OF POLICE Appellant
VERSUS
SANDEEP KUMAR Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) This Appeal has been filed against the impugned judgment of the High Court of Delhi dated 31.07.2006.
(3.) The facts have been given in the impugned judgment and hence we are not repeating the same here, except wherever necessary.;


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