Parvesh Sharma @ Sonu vs State
2011 Latest Caselaw 3298 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                       Date of Hearing: 2nd June, 2011
                                                      Date of Decision: 12th July, 2011
+    CRL.A. No.168/2011

     PARVESH SHARMA @ SONU                      ...   APPELLANT
                     Through:             Ms. Rekha Aggarwal, Advocate.

                                       Versus

     STATE                                      ...    RESPONDENT
                            Through:      Mr. Lovkesh Sawhney, APP for the State.
                                          Mr. Sumeet Verma, Advocate for the
                                          Complainant.

      CORAM:
      HON'BLE MR. JUSTICE S. RAVINDRA BHAT
      HON'BLE MR. JUSTICE G.P.MITTAL

      1. Whether reporters of local papers may be
         allowed to see the Order?                              No
      2. To be referred to the Reporter or not?                 No
      3. Whether the Order should be reported
         in the Digest?                                         No

                                 JUDGMENT

G.P. MITTAL, J.

1. The present appeal is allowed in terms of the judgment passed today in Crl.A.No.123/2011 tilted as 'Avinash Kumar @ Sanjay v. State.

2. For detailed order, please see the above mentioned judgment.

(G.P. MITTAL) JUDGE

(S. RAVINDRA BHAT) JUDGE JULY 12, 2011 vk