Ravinder S/O Sh. Kumudi vs The State
2011 Latest Caselaw 5264 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
 $

*         IN THE HIGH COURT OF DELHI AT NEW DELHI

+                                         CRL.A. 598/2008


          RAVINDER S/O SH. KUMUDI                                                        ..... Appellant
                               Through: Ms. Purnima Sethi, Advocate.
                    Versus

           THE STATE                                                                  ..... Respondent
                                                Through: Mr. Narender Mann, Spl. PP for CBI along
                                                with Mr. Manoj Pant, Advocate for respondent - CBI.



          CORAM:
          HON'BLE MR. JUSTICE S. RAVINDRA BHAT
          HON'BLE MR. JUSTICE G. P. MITTAL

                                          ORDER

% 31.10.2011

Vide separate judgment of the even date, the Appeal has been allowed.

Delhi High Court Legal Services Committee shall remit ` 7,500/- as fee to Ms.

Purnima Sethi, Advocate, appointed as Amicus Curiae in the present case by this Court.

S. RAVINDRA BHAT, J

G. P. MITTAL, J OCTOBER 31, 2011

Crl. A.317, 290, & 972/2006, 598 & 1020/2008 Page 3