Ganesh Krishnamurthy vs The State (Nct Of Delhi) & Anr
2013 Latest Caselaw 607 Del

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                            Date of decision: 7th February, 2013
+    CRL. M.C. 886/2012

     GANESH KRISHNAMURTHY                     ..... Petitioner
                  Through: Ms. Jyoti Singh Sr. Adv. with
                           Ms. Shahila Lamba, Adv.
                           Mr. Sudershan Rajan, Adv.

                                   versus

     THE STATE (NCT OF DELHI) & ANR.           ..... Respondents
                   Through: Ms. Rajdipa Behura, APP for the State.
                             Mr. Saqib, Adv. for R-2.

     CORAM:
     HON'BLE MR. JUSTICE G.P.MITTAL

                             JUDGMENT

G. P. MITTAL, J. (ORAL)

1. The present Petition is allowed in terms of the judgment passed today in Crl.M.C. 878/2012 titled 'GANESH KRISHNAMURTHY. v. THE STATE (NCT OF DELHI) & ANR.'

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

(G.P. MITTAL) JUDGE FEBRUARY 07, 2013 vk