Delhi High Court - Orders
Devender Singh & Anr vs State Govt Of Nct Of Delhi on 5 February, 2019
Author: Mukta Gupta
Bench: Mukta Gupta
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 334/2016
DEVENDER SINGH & ANR. ..... Appellants
Through Mr. K. S. Sharma, Advocate
versus
STATE GOVT OF NCT OF DELHI ..... Respondent
Through Mr. Ashok Kumar Garg, APP for the
State
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 05.02.2019 Crl. M. (B) 219/2019 in Crl. A. 334/2016 By this application the appellant no.2 seeks suspension of sentence pending hearing of the appeal.
After some arguments, learned counsel for the petitioner seeks leave to withdraw the application.
Application is dismissed as withdrawn.
MUKTA GUPTA, J FEBRUARY 05, 2019 b