Sushil Ansal vs State & Anr.
2015 Latest Caselaw 4992 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                               RESERVED ON : 3rd MARCH, 2015
                               DECIDED ON : 14th JULY, 2015

+     CRL.M.C. 2040/2007
      SUSHIL ANSAL                                          ..... Petitioner
                        Through :    Mr.Pavan Narang, Advocate with
                                     Mr.Anish Dhingra, Mr.Shivam
                                     Takiar & Ms.Vasundhara Chauhan,
                                     Advocates.
                        versus
      STATE & ANR.                                      ..... Respondents
                        Through :    Ms.Kusum Dhalla, APP.
                                     Mr.K.T.S.Tulsi, Sr.Advocate with
                                     Mr.Gaurang Vardhan, Advocate for
                                     R2.
      CORAM:
      HON'BLE MR. JUSTICE S.P.GARG

S.P.GARG, J.

The present petition is allowed in terms of a detailed common

judgment delivered today which is placed in the file of

Crl.M.C.No.2014/2007 titled 'P.S.Sharma vs. State & anr.'.

(S.P.GARG) JUDGE

JULY 14, 2015 / TR