Smt. Anjali Sehgal vs State (Nct Of Delhi)
2013 Latest Caselaw 102 Del

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                            Date of decision: 7th January, 2013
+    BAIL APPL. 1842/2012

     SMT. ANJALI SEHGAL                           ..... Petitioner
                   Through:          Mr.Deepak Dhingra, Adv. with
                                     Mr. Nishant Arora, Adv.
.

                                   versus

     STATE (NCT OF DELHI)                        ..... Respondent
                   Through:          Ms. Jasbir Kaur, APP for the State.
                                     Harish Malhotra, Sr. Adv. with
                                     Mr. R.K.Modi, Adv. for the Complainant.

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

                             JUDGMENT

G. P. MITTAL, J. (ORAL)

1. The present Petition is dismissed in terms of the order passed today in BAIL APPL.1814/212 titled 'M.M. SEHGAL v. STATE (NCT OF DELHI).'

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

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