Bhagirath vs State Of Nct Of Delhi
2013 Latest Caselaw 1162 Del

Citation : 2013 Latest Caselaw 1162 Del
Judgement Date : 7 March, 2013

Delhi High Court

Bhagirath vs State Of Nct Of Delhi on 7 March, 2013

Author: G.P. Mittal

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                           Reserved on: 11th February, 2013
                                        Pronounced on: 7th March, 2013

+    CRL. A. 661/2012

     BHAGIRATH                                            ...... Appellant
                        Through:    Mr. Aditya Wadhwa, Adv.

                        versus

     STATE 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. (ORAL)

1. The present Appeal is dismissed in terms of the judgment passed today in CRL. A. 537/2012 titled 'RAJENDER YADAV v. STATE OF NCT OF DELHI'.

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

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

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