Deva vs State
2012 Latest Caselaw 2845 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                 RESERVED ON : 29th March, 2012
                                 DECIDED ON : 30th April, 2012

+                         Crl.A.47/2012

       DEVA                                          ....Appellant

                                 versus

       STATE                                         ....Respondent.

       Appearance : Mr.D.M.Bhalla, Advocate for both the Appellant.
                    Mr.Sanjay Lao, APP for the State.

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

S.P.GARG, J.

The present appeal is dismissed in terms of a detailed common judgment delivered today which is placed in the file of Crl.A.No.28/2012 titled Praveen versus State.

(S.P.GARG) JUDGE

(S. RAVINDRA BHAT) JUDGE APRIL 30, 2012 tr