Karan Sharma vs Union Of India & Anr
2018 Latest Caselaw 805 Del

Citation : 2018 Latest Caselaw 805 Del
Judgement Date : 2 February, 2018

Delhi High Court

Karan Sharma vs Union Of India & Anr on 2 February, 2018

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI
%                 Judgment reserved on: 29.01.2018
                 Judgment delivered on: 02.02.2018

+    BAIL APPLN. 891/2017

     KARAN SHARMA                                   ..... Petitioner

                       Through:     Mr.Rakesh K. Sharma and
                                    Mr.Deepak Chauhan, Advocates.

                       versus

     UNION OF INDIA & ANR                           ..... Respondents

                       Through:     Mr.Vinod Diwakar, CGSC with
                                    Mr.Sanjay Pal, Adv. for R-1/UOI.

                                    Mr.Sanjeev    Narula, Sr.Standing
                                    Counsel for Customs with Mr.
                                    Abhishek Ghai, Adv.


CORAM:
HON'BLE MS. JUSTICE INDERMEET KAUR
INDERMEET KAUR, J.

For orders see Crl.Rev. P 962/2017.

INDERMEET KAUR, J

FEBRUARY 02, 2018 SU

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