Sukh Ram vs C.B.I.
2011 Latest Caselaw 6290 Del

*                 IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  RESERVED ON 29.11.2011
                                                   DECIDED ON: 21.12.2011
+                          CRL.A. 509/2002, CRL. M.A. 1839/2002 &
                           CRL.A. 536/2002

         CRL.A. 509/2002
         P. RAMA RAO                                                ..... Appellant
                           Through: Mr. S.S. Gandhi, Sr. Advocate
                           with Mr. A. Tiwari, Advocate with appellant in person.

         CRL.A. 536/2002
         SUKH RAM                                           ..... Appellant
                           Through: Mr. Arvind Nigam, Sr. Advocate
                           with Mr. Anil Nag, Advocate with appellant in person.

                                        versus
         C.B.I.                                               ..... Respondent

Through: Mr. P.P. Malhotra, ASG with Mr. Chetan Chawla, Advocate.

CORAM:

MR. JUSTICE S. RAVINDRA BHAT MR. JUSTICE G.P. MITTAL

MR. JUSTICE S.RAVINDRA BHAT % The present appeals are disposed of in terms of a detailed common judgment

delivered today which is placed in the file of Criminal Appeal No. 482/2002 titled Runu

Ghosh Vs. CBI.

(S.RAVINDRA BHAT) JUDGE

(G.P. MITTAL) st 21 December, 2011 JUDGE