Vikas Yadav vs State Of U.P.
2014 Latest Caselaw 1800 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Reserved on: 16th April, 2013
            Clarifications and Reserved on: 22nd November, 2013
    %                            Date of Decision: 2nd April, 2014

+       CRL.A. 910/2008

        VIKAS YADAV                                ..... Appellant
                                 Through : Mr.U.R. Lalit, Sr. Adv.
                                 with Mr. Sumeet Verma and Ms.
                                 Charu Verma, Advs.

                               versus

        STATE OF U.P.                        ..... Respondent
                               Through: Mr. Dayan Krishnan, ASC
                               with Ms. Ritu Gauba, APP,
                               Ms.Swati Goswami, Mr. Nikhil
                               A.Menon & Ms. Manvi Priya, Advs.
                               Mr. P.K. Dey, Adv. with Mr.
                               Kaushik Dey, Adv. for the
                               complainant.

CORAM:
HON'BLE MS. JUSTICE GITA MITTAL
HON'BLE MR. JUSTICE J.R. MIDHA

GITA MITTAL, J.

For orders, see Crl. A. No.741/2008.

GITA MITTAL, J.

APRIL 02, 2014 J.R. MIDHA, J.