Govind Narain Johari vs State & Anr.
2013 Latest Caselaw 2318 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                               RESERVED ON : 04th April, 2013.
                               DECIDED ON : 17th May, 2013

+     CRL.M.C. 821/2013 & Crl.M.A.No.2673/2013 (Stay)
      GOVIND NARAIN JOHARI                       ..... Petitioner

+     CRL.M.C. 822/2013 & Crl.M.A.No.2675/2013 (Stay)
      GOVIND NARAIN JOHARI                       ..... Petitioner

+     CRL.M.C. 823/2013 & Crl.M.A.No.2677/2013 (Stay)
      GOVIND NARAIN JOHARI                             ..... Petitioner
                     versus
      STATE & ANR.
                                                       ..... Respondents
                  Appearance : Mr.Arun Bhardwaj, Sr.Advocate with
                               Mr.Aman Vachher, Mr.Bhupesh
                              Narula and Mr.Abhishek Chauhan,
                              Advocates in all the petitions.
                               Ms.Fizani Husain, APP for the State.
                               Mr.S.K.Sethi, Sr.Advocate with
                               Mr.Harsh Jaidka and Mr.Manoj
                               Kumar, Advocates for respondent
                               No.2 in all the petitions.
      CORAM:
      MR. JUSTICE S.P.GARG

S.P.GARG, J.

The present petitions are disposed of in terms of a detailed common

order delivered today which is placed in the file of Crl.M.C.No.820/2013

titled Govind Narain Johari Vs.State & Anr.

(S.P.GARG) JUDGE May 17, 2013/sa