Sunil Kumar vs State
2013 Latest Caselaw 1385 Del

Citation : 2013 Latest Caselaw 1385 Del
Judgement Date : 20 March, 2013

Delhi High Court

Sunil Kumar vs State on 20 March, 2013

Author: G.P. Mittal

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                              Reserved on: 8th March, 2013
                                           Pronounced on: 20th March, 2013


+    CRL.A.562/2012

     SUNIL KUMAR                                       .... Appellant

                       Through:     Mr. Bhupesh Narula, Advocate

                       versus

     STATE                                ..... Respondent

                       Through:     Ms. Jasbir Kaur, APP for the State.


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

                             JUDGMENT

G. P. MITTAL, J.

1. The present Appeal is partly allowed in terms of the judgment passed today in CRL.A.262/2012 titled 'ARVIND KUMAR @ ARUN v. STATE.'

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

(G.P. MITTAL) JUDGE MARCH 20, 2013 pst

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