Rajesh Bhati vs The State Nct Of Delhi
2014 Latest Caselaw 2902 Del

Citation : 2014 Latest Caselaw 2902 Del
Judgement Date : 2 July, 2014

Delhi High Court

Rajesh Bhati vs The State Nct Of Delhi on 2 July, 2014

Author: S. P. Garg

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                               RESERVED ON : 28th MARCH, 2014
                               DECIDED ON : 2nd JULY, 2014


+                         CRL.A.No.1099/2011

      RAJESH BHATI                                       ..... Appellant

                          Through :   Mr.Mukesh Kalia, Advocate with
                                      Mr.Karan Sachdeva, Advocate.

                          versus

      THE STATE NCT OF DELHI                             ..... Respondent

                          Through :   Mr.Lovkesh Sawhney, APP.


          CORAM:
          HON'BLE MR. JUSTICE S.P.GARG

S.P.GARG, J.

The present appeal stands disposed of in terms of a detailed

common judgment delivered today which is placed in the file of

Crl.A.No.1024/2011 titled 'Man Mohan Vikal vs. The State of NCT of

Delhi'.

(S.P.GARG) JUDGE

JULY 02, 2014 / TR

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