Jasveer vs The State Of Nct Of Delhi

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                  RESERVED ON : 24th APRIL, 2014
                                    DECIDED ON : 30th MAY, 2014


+                         CRL.A.689/2012

      JASVEER                                          ..... Appellant

                          Through :   Mr.Dayan Krishnan, Sr. Advocate
                                      with Mr.Sudarshan Rajan,
                                      Advocate.


                          VERSUS

      THE STATE OF NCT OF DELHI                        ..... Respondent

                          Through :   Mr.M.N.Dudeja, APP.

          CORAM:
          HON'BLE MR. JUSTICE S.P.GARG

S.P.GARG, J.

The present appeal stands dismissed in terms of a detailed common judgment delivered today which is placed in the file of Crl.A.No.680/2012 titled 'Prabhu Dayal Sharma vs. The State of NCT of Delhi'.

(S.P.GARG) JUDGE MAY 30, 2014 / tr