Ambrish Maheshwari vs Gaurav Katara & Anr
2015 Latest Caselaw 4735 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                              RESERVED ON : MAY 20, 2015
                              DECIDED ON : JULY 06, 2015

+                       CRL.REV.P. 490/2006
      AMBRISH MAHESHWARI                               ..... Petitioner
                        Through :    None.
                        versus


      GAURAV KATARA & ANR                              ..... Respondents
                        Through :    Mr.Rajiv Bajaj, Advocate, for R-1.
                                     Ms.Kusum Dhalla, APP for R-2.
                                     SI Rajendra Singh, PS Krishna
                                     Nagar.

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

S.P.GARG, J.

The present revision petition is dismissed in terms of a detailed

common judgment delivered today which is placed in the file of

Crl.A.433/2006 titled Gaurav Katara vs.State.

(S.P.GARG) JUDGE JULY 06, 2015 sa