Tejeshwar Sharma vs State(Nct Of Delhi) & Anr
2015 Latest Caselaw 7069 Del

$~27
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                      RESERVED ON : AUGUST 28, 2015
                      DECIDED ON : SEPTEMBER 17, 2015

+          CRL.REV.P. 131/2015 & Crl.M.A.3233/2015

    TEJESHWAR SHARMA
                                                     ..... Petitioner
                       Through :   Mr.Abhijat with Mr.Mukesh Vatsa,
                                   Mr.Puneet Mittal, Mr.Neeraj Dev
                                   Gaur and Mr.Arush Sen Gupta,
                                   Advocates.

                       versus

    STATE(NCT OF DELHI) & ANR
                                                    ..... Respondents
                       Through :   Mr.Amit Ahlawat, APP.
                                   Mr.M.R.Singh Sirodia, Advocate,
                                   for R-2.

    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.Rev.P.34/2015 titled Rajiv Sharma vs.State of NCT of Delhi &

Anr.

(S.P.GARG) JUDGE SEPTEMBER 17, 2015 sa