Vinod Karayat vs State Govt. Of Nct Of Delhi
2016 Latest Caselaw 5544 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                              RESERVED ON : 18th JULY, 2016
                              DECIDED ON : 24th AUGUST, 2016

+     CRL.A. 411/2013
      VINOD KARAYAT                                     ..... Appellant

                         Through :   Mr.Mohit Mathur, Sr.Advocate, with
                                     Mr.Shiv Gupta, Mr.Ravinder Kumar
                                     and Mr.Anoop Kandari, Advocates.
                         versus

      STATE GOVT. OF NCT OF DELHI                       ..... Respondent

                         Through :   Mr.Amit Gupta, APP.
                                     Mr.Mandeep Walia, counsel for the
                                     complainant along with complainant
                                     present in person.

      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.594/2013 titled 'Vishnu Pawar vs. State Govt. of NCT of Delhi'.

(S.P.GARG) JUDGE AUGUST 24, 2016 / tr