Naseem Ahmed vs State
2011 Latest Caselaw 4473 Del

*                    IN THE HIGH COURT OF DELHI, AT NEW DELHI

                                                                   Reserved on :10.08.2011
                                                                   Decided on : 13.09.2011

+             CRL.APPEAL NOS. 292/1998, 405/1997, 407/1997 & 424/1999

       CRL.A. 292/1998

       STATE                                                 ..... Appellant
                                   versus
       SANJAY @ SANJU                                        ..... Respondent

CRL.A. 405/1997

AMRISH CHOUDHARY ..... Appellant versus STATE ..... Respondent

CRL.A. 407/1997

STATE ..... Appellant versus NASEEM AHMED @ RAJA & ORS ..... Respondents

CRL.A. 424/1999

NASEEM AHMED ..... Appellant

versus STATE ..... Respondent

Present: Ms. Aishwarya Rao, counsel for appellant in Crl. A.405/1997 and for respondent in Crl. A.292/1998. Mr. Sanjay Ghosh, for respondent in Crl.A. 407/1997. Mr. Rahul Sharma, Advocate for appellant in Crl. A. 424/1999 and for respondent in Crl. A.407/1997. Mr. Pawan Sharma, Standing Counsel (Crl.) along with Sh. Harsh Prabhakar, Advocate, on behalf of the State.

CORAM:

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

Crl.A.Nos.292/98, 405/97, 407/97 & 424/99 Page 1

1. Whether reporters of local papers may be allowed to see the Order? Yes

2. To be referred to the Reporter or not? Yes

3. Whether the Order should be reported in the Digest? Yes

Mr. Justice S. Ravindra Bhat %

1. The present criminal appeals are disposed of in terms of the separate judgment

passed today in Criminal Appeal No.40/1998 titled Harvinder Pal Saini Vs. State.

2. For detailed order please see the above mentioned judgment.

S. RAVINDRA BHAT (JUDGE)

G.P.MITTAL (JUDGE)

September 13, 2011

Crl.A.Nos.292/98, 405/97, 407/97 & 424/99 Page 2