Atul Gupta vs State ( Gnct Of Delhi) & Anr.
2015 Latest Caselaw 8898 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                         RESERVED ON : SEPTEMBER 24, 2015
                         DECIDED ON : NOVEMBER 30, 2015


+            CRL.M.C. 3469/2015 & CRL.M.A.No.12403/15

       ATUL GUPTA                                     ..... Petitioner
                         Through :    Mr.Abhinav Agnihotri, Advocate.

                         versus

       STATE ( GNCT OF DELHI) & ANR               ..... Respondents
                     Through : Mr.Sanjeev Sabharwal, APP with
                               SI Prateek Saxena, PS Anand
                               Vihar.
                               Mr.R.Venkat Raman, Advocate for
                               R2.

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

S.P.GARG, J.

The present Petition is disposed of in terms of a detailed common

judgment delivered today which is placed in the file of

Crl.M.C.No.3474/2015 titled Amit Mittal Vs.State (GNCT of Delhi) &

Anr.

(S.P.GARG) JUDGE NOVEMBER 30, 2015 sa