Jaspal Singh & Anr vs The State ( Govt Of Nct Of Delhi) & ...
2016 Latest Caselaw 6955 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                             RESERVED ON : OCTOBER 06, 2016
                             DECIDED ON : NOVEMBER 16, 2016

+          CRL.REV.P. 162/2016 & CRL.M.B. 1805/16

      JASPAL SINGH & ANR
                                                     ..... Petitioners
                       Through :   Mr.Sajan K.Singh, Advocate.

                       Versus

     THE STATE ( GOVT OF NCT OF DELHI) & ANR.
                                           .... Respondents

                       Through :   Mr.Kamal K.Ghei, APP.
                                   Mr.Dinesh Priani, Advocate with
                                   Mr.Bishan Dass, Advocate for R2.

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

S.P.GARG, J.

1. 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.No.160/2016 titled Jaspal Singh vs.The State (Govt.of NCT of Delhi) & Anr.

(S.P.GARG) JUDGE NOVEMBER 16, 2016/sa