Bilal vs State (Govt Of Nct Of Delhi)
2013 Latest Caselaw 377 Del

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                Reserved on: 7th January, 2013
                                             Pronounced on: 24th January, 2013

+    CRL.A. 1239/2012

     BILAL                                              ...... Appellant
                            Through:   Ms. Saahila Lamba, Adv.

                   versus


     STATE (GOVT OF NCT OF DELHI)            .... Respondent
                   Through: Ms. Rajdipa Behura, APP for the State.

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

                                JUDGMENT

G. P. MITTAL, J.

1. The present Appeal is dismissed in terms of the judgment passed today in Crl.A. 605/2012 titled 'RATTAN @ RATAN SINGH v. STATE (GOVT. OF NCT OF DELHI).

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

(G.P. MITTAL) JUDGE JANUARY 24, 2013 pst