Delhi High Court
Smt. Anjali Sehgal vs State (Nct Of Delhi) on 7 January, 2013
Author: G.P. Mittal
Bench: G.P.Mittal
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 7th January, 2013
+ BAIL APPL. 1842/2012
SMT. ANJALI SEHGAL ..... Petitioner
Through: Mr.Deepak Dhingra, Adv. with
Mr. Nishant Arora, Adv.
.
versus
STATE (NCT OF DELHI) ..... Respondent
Through: Ms. Jasbir Kaur, APP for the State.
Harish Malhotra, Sr. Adv. with
Mr. R.K.Modi, Adv. for the Complainant.
CORAM:
HON'BLE MR. JUSTICE G.P.MITTAL
JUDGMENT
G. P. MITTAL, J. (ORAL)
1. The present Petition is dismissed in terms of the order passed today in BAIL APPL.1814/212 titled 'M.M. SEHGAL v. STATE (NCT OF DELHI).'
2. For detailed order, please see the above mentioned order.
(G.P. MITTAL) JUDGE JANUARY 07, 2013 vk