Alka Gupta vs State & Ors.
2013 Latest Caselaw 3581 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI
                               RESERVED ON : 21st MAY, 2013
                               DECIDED ON : 13th AUGUST, 2013

+           CRL.M.C.No. 1028/2013 & CRL.M.A. 3206/2013 (Stay)
      ALKA GUPTA                                     ....Petitioner
              Through :        Mr.Ramesh Gupta, Sr.Advocate with
                               Mr.Hrishikesh Baroan, Advocate.
                               versus
      STATE & ORS.                                     ....Respondents
               Through :       Mr.M.N.Dudeja, APP.
                               Mr.Arvind Nigam, Sr.Advocate with
                               Mr.Sameek Vashisht & Mr.Tanmay
                               Mehta, Advocates.
AND
+           CRL.M.C.No. 1029/2013 & CRL.M.A. 3208/2013 (Stay)

      ALKA GUPTA                                     ....Petitioner
              Through :        Mr.Ramesh Gupta, Sr.Advocate with
                               Mr.Hrishikesh Baroan, Advocate.
                               versus
      STATE & ORS.                                  ....Respondents
               Through :       Mr.M.N.Dudeja, APP.
                               Mr.Arvind Nigam, Sr.Advocate with
                               Mr.Sameek Vashisht & Mr.Tanmay
                               Mehta, Advocates.
      CORAM:
      HON'BLE MR. JUSTICE S.P.GARG

S.P.GARG, J.

The present petitions and applications stand dismissed in terms of a detailed common judgment delivered today which is placed in the file of Crl.M.C.No.1027/2013 titled 'Alka Gupta vs. State & Ors.'.

(S.P.GARG) JUDGE AUGUST 13, 2013/tr