State (Govt Of Nct Of Delhi) vs Parth Wadia
2015 Latest Caselaw 4446 Del

$~28
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CRL.M.C. 5923/2014
      STATE (GOVT OF NCT DELHI)                ..... Petitioner
                   Through: Mr. Naveen Sharna, Additional
                            Public Prosecutor for State with
                            Inspector Virender Singh
                   versus
      PARTH WADIA                                        ..... Respondent
                          Through:     Mr. V.K. Bali, & Mr. Arun
                                       Bhardwaj, Senior Advocates with
                                       Mr. Vineet Malhotra, Advocates
                                       for Respondent

      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                         ORDER

% 29.05.2015

Cancellation of bail granted to respondent in FIR No.486/14, under Section 323/327/452/506/34 IPC registered at Police Station Vasant Kunj, Delhi is sought in this petition. In view of order passed in other connected petition, wherein the said FIR has been quashed, this petition is disposed of as infructuous.

(SUNIL GAUR) JUDGE MAY 29, 2015 vn