Ramesh Chander vs State (Nct Of Delhi)
2017 Latest Caselaw 999 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI


                             RESERVED ON : 15th NOVEMBER, 2016
                              DECIDED ON : 20th FEBRUARY, 2017

+                                 CRL.A. 841/2014
      RAMESH CHANDER                                    ..... Appellant
                  Through :            Mr.Ramesh Gupta, Sr.Advocate with
                                       Mr.Bharat Sharma, Mr.Avinish Rana
                                       & Mr.Ajay P.Tushir, Advocates.
                         versus

      STATE (NCT OF DELHI)                             ..... Respondent
                    Through :          Ms.Meenakshi Dahiya, APP.

      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.662/2014 titled 'Parveen Kumar vs. State'.

(S.P.GARG) JUDGE FEBRUARY 20, 2017 / tr