Anil Kumar vs State N.C.T. Of Delhi
2013 Latest Caselaw 5929 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                RESERVED ON : October 01, 2013
                                DECIDED ON : December 20, 2013

+     CRL.A. 645/2000

      ANIL KUMAR                                     .... Appellant
                         Through : Mr. Haneef Mohammad, Advocate
                                  with Mr.Kishore Kumar &
                                  Mr.Imran Ahmad, Advocates

                                VERSUS

      STATE N.C.T. OF DELHI                      ..... Respondent
                     Through : Mr.Lovkesh Sawhney APP for the
                              State.
      CORAM:
      MR. JUSTICE S.P.GARG

S.P.GARG, J.

The present appeal is disposed of in terms of a detailed common

judgment delivered today which is placed in the file of

Crl.A.No.716/2000 titled Bhulley Singh Vs. State N.C.T. of Delhi.

(S.P.GARG) JUDGE December 20, 2013 sa