Shaheen @ Shivani vs State Of Haryana Through ...
2016 Latest Caselaw 7346 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                              RESERVED ON : 19th JULY, 2016
                               DECIDED ON : 8th DECEMBER, 2016

+     CRL.REV.P.591/2015 & CRL.M.A.No.15110/2015
      SHAHEEN @ SHIVANI                                    ..... Petitioner
                         Through :    Ms.Anindita Pujari, Advocate with
                                      Mr.Santosh Kumar, Advocate.
                         versus
      STATE OF HARYANA THROUGH GOVERNMENT OF NCT OF
      DELHI & ORS.                             ..... Respondents
                   Through : Mr.Lovkesh Sawhney, Advocate with
                             Mr.Jaideep Malik, Advocate for R2 &
                             R5.
                             Mr.Sumit Chaudhary, Advocate for
                             R3.
      CORAM:
      HON'BLE MR. JUSTICE S.P.GARG

S.P.GARG, J.

The present revision petition is disposed of in terms of a detailed common judgment delivered today which is placed in the file of Crl.Rev.P.472/2016 titled 'Yashwinder Malik vs. State '.

(S.P.GARG) JUDGE DECEMBER 08, 2016 / tr