Devpal Singh vs State & Anr.
2013 Latest Caselaw 691 Del

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Date of decision: 12th February, 2013
     CRL.M.C. 838/2012 & Crl.M.A.2936/2012
     Devpal Singh                                              ..... Petitioner
                        Through:    Mr.Vivek Singh, Advocate
                        versus
     State & Anr.                                        ..... Respondents
                        Through:    Ms.Rajdipa Behura, APP for State
                                    Mr.Ajit Kumar & Ms.Saira Sharma,
                                    Advocates for R-2
     CORAM:
     HON'BLE MR. JUSTICE G.P.MITTAL

                             JUDGMENT

G. P. MITTAL, J. (ORAL)

1. The present Appeal is dismissed in terms of the judgment passed today in CRL.M.C. 649/2012 titled 'Kanak Installments Pvt. Ltd. v. State of NCT of Delhi & Anr.'

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

(G.P. MITTAL) JUDGE FEBRUARY 12, 2013 v