Krishan Kumar vs State Govt. Of Nct Of Delhi
2015 Latest Caselaw 2661 Del

Citation : 2015 Latest Caselaw 2661 Del
Judgement Date : 27 March, 2015

Delhi High Court

Krishan Kumar vs State Govt. Of Nct Of Delhi on 27 March, 2015

Author: S. P. Garg

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                  RESERVED ON : 18th MARCH, 2015
                                   DECIDED ON : 27th MARCH, 2015

+                 CRL.A. 838/2010
      KRISHAN KUMAR                          ..... Appellant
                  Through : Ms.Anu Narula, Advocate with
                            Mr.Kunal Aurora, Advocate.

                         versus

      STATE GOVT. OF NCT OF DELHI              ..... Respondent
                    Through : Mr.Navin K.Jha, APP.

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

S.P.GARG, J.

The present appeal stands dismissed in terms of a detailed

common judgment delivered today which is placed in the file of

Crl.A.No.185/2012 titled 'Sachin vs. State (Govt. of NCT) of Delhi'.

(S.P.GARG) JUDGE

MARCH 27, 2015 / tr

Download the LatestLaws.com Mobile App