* IN THE HIGH COURT OF DELHI AT NEW DELHI
RESERVED ON: 04.05.2012
PRONOUNCED ON: 14.09.2012
+ CRL.A.117/2012 & CRL.M. (Bail) 190/2012
DEVRAJ @ DEVOO ... Appellant
Through: Mr. Anurag Ahluwalia with
Mr. Rahul Dhankher, Advocates.
CRL.A.212/2012
KAMAL TYAGI @ TINU ... Appellant
Through: Mr. Sunil Upadhyay, Advocate.
CRL.A.264/2012 & CRL.M. (Bail) 459/2012
SUNIL ... Appellant
Through: Mr. Sunil Upadhyay, Advocate.
versus
STATE ..... Respondent
Through: Mr. Sanjay Lao, APP for the State. CORAM:
MR. JUSTICE S. RAVINDRA BHAT MR. JUSTICE S.P. GARG MR. JUSTICE S.RAVINDRA BHAT % For detailed order, please see order dated 14.09.2012 passed in Crl. Appeal No.98/2012 - Mohd. Shakil @ Bhola v. State.
S. RAVINDRA BHAT (JUDGE) S.P. GARG (JUDGE) SEPTEMBER 14, 2012 Crl.A-98, 117, 212 & 264/12 Page 1