Ravindra C P Navelkar & Anr vs State & Ors
2013 Latest Caselaw 2882 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                              RESERVED ON : May 17, 2013
                              DECIDED ON : July 09, 2013

+     CRL.M.C. 2697/2012

      RAVINDRA C P NAVELKAR & ANR                 ..... Petitioners
              Through : Mr.Sanjiv Sen, Advocate for the
                        petitioners.

                        versus

      STATE & ORS                                  ..... Respondents
               Through : Mr.M.N.Dudeja, APP for the State.
                        Mr.Suhail Dutt, Advocate with Mr.Azhar
                        Alam, Advocate for M/s Anirva Developers
                         Pvt. Ltd.(Intervener).
                        Mr.Pawan Narang with Mr.Anish Dhingra,
                        Advocates for Mr.Baleshwar Sharma
                        (Intervener).
                        Mr.Vijay Aggarwal, Advocate for Mr.Ravi
                        Arora-Director.
                        SI Vijender Singh, Crime Branch.
      CORAM:
      MR. JUSTICE S.P.GARG

S.P.GARG, J.

The present petition is dismissed in terms of a detailed common

judgment delivered today which is placed in the file of Bail

Appl.No.314/2009 titled Yashpal Raikar & Anr. Vs.The State of Delhi.

(S.P.GARG) JUDGE July 09, 2013/sa