Anil Kumar Madan vs Cbi
2017 Latest Caselaw 1050 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI


                              RESERVED ON : 9th NOVEMBER, 2016
                              DECIDED ON : 23rd FEBRUARY, 2017

+     CRL.REV.P. 181/2012 & CRL.M.A.No.4188/2012
      ANIL KUMAR MADAN                           ..... Petitioner
                     Through : Mr.Nitin Soni, Advocate with
                               Mr.Kewin Kunjappy, Advocate.
                     versus
      CBI                                        ..... Respondent
                     Through : Ms.Sonia Mathur, Standing Counsel
                               with Mr.Sushil Kumar Dubey &
                               Mr.Abhishek Chauhan, Advocates.
      CORAM:
      HON'BLE MR. JUSTICE S.P.GARG

S.P.GARG, J.

The present revision petition is dismissed in terms of a detailed common judgment delivered today which is placed in the file of Crl.Rev.P. 182/2012 titled 'Purushottam Dev Arya vs. CBI '.

(S.P.GARG) JUDGE FEBRUARY 23, 2017 / tr