A Krishna Reddy vs Cbi
2017 Latest Caselaw 1051 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

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

+     CRL.REV.P. 180/2012
      A KRISHNA REDDY                                  ..... Petitioner
                     Through :        Mr.Rajesh Anand, Advocate with
                                      Ms.Radha, 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.M.C. 4031/2011 titled 'A Krishna Reddy vs. CBI Thr. Director'.

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