Nepal Chand vs The State Nct Of Delhi
2014 Latest Caselaw 2903 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

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


+                         CRL.A.No.1124/2011

      NEPAL CHAND                                             ..... 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 is allowed 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