Narender Kumar Ahlawat vs The State Nct Of Delhi
2015 Latest Caselaw 3908 Del

*        IN THE HIGH COURT OF DELHI AT NEW DELHI

                              RESERVED ON : 20th MARCH, 2015
                               DECIDED ON : 15th MAY, 2015

+             CRL.REV.P. 298/2014 & Crl.M.A.8062/2014 (Stay)
         NARENDER KUMAR AHLAWAT                         ..... Petitioner
                          Through :   Mr.K.K.Manan, Advocate with
                                      Mr.Nipun Bhardwaj and
                                      Mr.Ankush Narang, Advocates.
                          Versus
         THE STATE NCT OF DELHI                     ..... Respondent
                       Through : Mr.Atul Kumar Shrivastava, SPP.
                                 Insp.Vijay and Insp.Jitender, Crime
                                 Branch.

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

S.P.GARG, J.

The present Criminal Revision Petition stands dismissed in

terms of a detailed common judgment delivered today which is placed in

the file of Crl.Rev.P. 162/2014 titled 'State vs. Bhupinder Singh Bisht &

ors.'.

(S.P.GARG) JUDGE

MAY 15, 2015 / tr