STATE (GOVT OF NCT OF DELHI) vs. PARTH WADIA

$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 5923/2014
STATE (GOVT OF NCT DELHI) ..... Petitioner
Through: Mr. Naveen Sharna, Additional
Public Prosecutor for State with
Inspector Virender Singh
versus
PARTH WADIA ..... Respondent
Through: Mr. V.K. Bali, & Mr. Arun
Bhardwaj, Senior Advocates with
Mr. Vineet Malhotra, Advocates
for Respondent

CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR

O R D E R
% 29.05.2015

Cancellation of bail granted to respondent in FIR No.486/14, under
Section 323/327/452/506/34 IPC registered at Police Station Vasant
Kunj, Delhi is sought in this petition. In view of order passed in other
connected petition, wherein the said FIR has been quashed, this petition is
disposed of as infructuous.
(SUNIL GAUR)
JUDGE
MAY 29, 2015
vn