Rahul Bhargava & Ors vs State (Nct) Of Delhi & Anr
2018 Latest Caselaw 1212 Del

$~

*    IN THE HIGH COURT OF DELHI AT NEW DELHI
%
                          Judgment reserved on: 16.02.2018
                          Judgment delivered on:20.02.2018
+    W.P.(CRL) 2787/2016 & Crl. M.A. No.14289/2016

     RAHUL BHARGAVA & ORS

                                                                ..... Petitioners

                        Through      Petitioners in person.

                        versus

     STATE (NCT) OF DELHI & ANR

                                                              ..... Respondents

                        Through      Mr. Avi Singh, ASC for the State
                                     along with SI Karan Pal.

                                     R-2 with her counsel Ms. Priya
                                     Hingorani, Mr. Sarvesh Chowdhary,
                                     Mr.Himanshu Yadav and Ms. Reema
                                     Bhandari, Advs

CORAM:
HON'BLE MS. JUSTICE INDERMEET KAUR

INDERMEET KAUR, J.

For orders, see file of Crl. M.C.2304/2016.

INDERMEET KAUR, J FEBRUARY 20, 2018 A