Nanak & Ors vs The State Of (Nct Of Delhi)
2013 Latest Caselaw 552 Del

Citation : 2013 Latest Caselaw 552 Del
Judgement Date : 5 February, 2013

Delhi High Court

Nanak & Ors vs The State Of (Nct Of Delhi) on 5 February, 2013

Author: S. P. Garg

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                              RESERVED ON : January 08, 2013
                              DECIDED ON : February 05, 2013

+     CRL.A. 1055/2011

      NANAK & ORS                                ..... Appellants
                        Through :    Mr.Ashok Mahipal, Advocate.

                        VERSUS

      THE STATE OF (NCT OF DELHI)         ..... Respondent
                    Through : Mr.M.N.Dudeja, APP.
                              ASI Sham Sunder, PS Defence
                              Colony.
      CORAM:
      MR. JUSTICE S.P.GARG

S.P.GARG, J.

The present appeal stands disposed of in terms of a detailed

common judgment delivered today which is placed in the file of

Crl.A.No.917/2011 titled Vikas Vs. The State (NCT of Delhi) & Ors.

(S.P.GARG) JUDGE February 05, 2013

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