Komal vs State
2015 Latest Caselaw 8545 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                               RESERVED ON : 24th AUGUST, 2015
                               DECIDED ON : 17th NOVEMBER, 2015


+                 CRL.A. 494/2005 & CRL.M.B. 1215/2005

      KOMAL                                             ..... Appellant
                         Through :    Mr.Bahar U.Barqi, Advocate with
                                      Mr.Brijpal, Advocate.

                         versus

      STATE                                            ..... Respondent
                         Through :    Mr.Amit Ahlawat, APP.


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

S.P.GARG, J.

The present appeal is allowed in terms of a detailed common

judgment delivered today which is placed in the file of

Crl.A.No.465/2005 titled 'Roma vs. The State'.

(S.P.GARG) JUDGE

NOVEMBER 17, 2015 / tr