Sunil @ Nata vs State
2015 Latest Caselaw 8592 Del

Citation : 2015 Latest Caselaw 8592 Del
Judgement Date : 18 November, 2015

Delhi High Court

Sunil @ Nata vs State on 18 November, 2015

Author: S. P. Garg

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                             RESERVED ON : 5th OCTOBER, 2015
                             DECIDED ON : 18th NOVEMBER, 2015


+                 CRL.A. 716/2012 & CRL.M.B.108/2015

      SUNIL @ NATA                                     ..... Appellant
                        Through :    Mr.Vivek Sood, Sr.Advocate with
                                     Ms.Shruti Kukreja, Advocate

                        versus

      STATE                                           ..... Respondent
                        Through :    Mr.Sanjeev Sabharwal, APP.


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

S.P.GARG, J.

The present appeal stands disposed of in terms of a detailed

common judgment delivered today which is placed in the file of Crl.A.No.

885/2012 titled 'Ravi @ Bhonda vs. The State (NCT of Delhi)'.

(S.P.GARG) JUDGE

NOVEMBER 18, 2015 / tr

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