Amul Urhwareshe vs State (Nct Of Delhi) & Anr.
2013 Latest Caselaw 123 Del

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                            Date of decision: 8th January, 2013
+    CRL. M.C. 3071/2012

     AMUL URHWARESHE                             ..... Petitioner
                Through:            Mr. Vishal Gosain Adv. with
                                    Mr. Harsh Bora, Adv.

                                   versus

     STATE (NCT OF DELHI) & ANR.         ..... Respondents
                   Through: Ms. Rajdipa Behura, APP for the State.
                             Mr. Ashok Anand Adv. with
                             Ms. Priya Pathania, 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.MC No.1050/2012 titled 'AMUL URHWARESHE v. STATE (NCT OF DELHI) & ANR.'

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

(G.P. MITTAL) JUDGE JANUARY 08, 2013 vk