SOMA CHAKRAVARTY Vs. STATE
LAWS(SC)-2007-5-37
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on May 10,2007

SOMA CHAKRAVARTY Appellant
VERSUS
STATE Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) This appeal has been filed against the judgment and order of the Delhi High Court dated 22.10.2005 in Criminal Revision Petition No. 10/2005.
(3.) Heard learned counsel for the parties and perused the record.;


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