Krish International P.Ltd. & Ors vs State & Anr.
2013 Latest Caselaw 442 Del

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                              Reserved on: 9th January, 2013
                                           Pronounced on: 30th January, 2013
+    CRL.M.C. 906/2012

     KRISH INTERNATIONAL P.LTD. & ORS.             ..... Petitioners
                     Through: Mr. Vikas Gupta Advocate with
                              Mr. Nakul Ahuja, Advocate
              versus

     STATE & ANR.                                        ..... Respondents
                        Through:     Ms. Rajdipa Behura, APP for State
                                     Mr. M.S.Vinaik Adv. with
                                     Mr. Deepak Bashta, Advocates for R-2
     CORAM:
     HON'BLE MR. JUSTICE G.P.MITTAL
                             JUDGMENT

G. P. MITTAL, J.

1. The present Petition is dismissed in terms of the judgment passed today in CRL.M.C. 905/2012 titled 'KRISH INTERNATIONAL P. LTD. v. STATE & ANR.'

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

(G.P. MITTAL) JUDGE JANUARY 30, 2013 vk