Harish @ Bunty vs The State (Gnct Of Delhi)
2014 Latest Caselaw 1527 Del

Citation : 2014 Latest Caselaw 1527 Del
Judgement Date : 21 March, 2014

Delhi High Court

Harish @ Bunty vs The State (Gnct Of Delhi) on 21 March, 2014

Author: S. P. Garg

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                             RESERVED ON : 18th MARCH, 2014
                             DECIDED ON : 21st MARCH, 2014

+                       CRL.A.1321/2011
      HARISH @ BUNTY                                   ..... Appellant
                        Through :    Ms.Kavita Kapil, Advocate.

                        versus

      THE STATE (GNCT 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.792/2012 titled 'Sher Singh @ Sheru vs. State NCT of Delhi'.

(S.P.GARG) JUDGE

MARCH 21, 2014 /tr

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