Dilshad @ Kale vs State Thru C.B.I
2011 Latest Caselaw 5259 Del

*                    IN THE HIGH COURT OF DELHI AT NEW DELHI


                                                                       RESERVED ON: 18.08.2011
                                                                     PRONOUNCED ON: 31.10.2011


+         CRL.A. 317/2006
          DILSHAD @ KALE                                                                 ..... Appellant
                      versus
          STATE THRU C.B.I                                                             ..... Respondent

+         CRL.A. 290/2006
          ANIL                                                                           ..... Appellant
                      versus
          STATE                                                                        ..... Respondent

+         CRL.A. 972/2006
          DEVENDER                                                                       ..... Appellant
                      versus
          STATE                                                                        ..... Respondent

+         CRL.A. 598/2008
          RAVINDER S/O SH. KUMUDI                                                        ..... Appellant
                      versus
          THE STATE                                                                    ..... Respondent

+         CRL.A. 1020/2008
          RAVI KUMAR @ SONU @ CHANDU                                                     ..... Appellant
                      versus
          STATE                                                                        ..... Respondent

Presence: Ms. Reena Singh, Ms. Priyanka Singh and Mr. Ajay Singh, Advocates for appellant in Crl. A.972/2006. Ms. Purnima Sethi, Advocate for appellant in Crl.A.598/2008 & 1020/2008.

Mr. Narender Mann, Special P.P. for CBI along with Mr. Manoj Pant, Advocate for respondent - CBI.

Crl. A.317, 290, & 972/2006, 598 & 1020/2008 Page 1 CORAM:

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

1. Whether the Reporters of local papers YES may be allowed to see the judgment?

2. To be referred to Reporter or not? YES

3. Whether the judgment should be YES reported in the Digest?

MR. JUSTICE S.RAVINDRA BHAT The present criminal appeals are allowed in terms of the separate judgment passed today in Criminal Appeal No.497/2006 titled Satinder @ Bawa v. State through C.B.I.

For detailed order please see the above mentioned judgment.

S. RAVINDRA BHAT (JUDGE)

G. P. MITTAL (JUDGE) OCTOBER 31, 2011

Crl. A.317, 290, & 972/2006, 598 & 1020/2008 Page 2