Satbir vs State Of Delhi
2011 Latest Caselaw 4754 Del

*              IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                     RESERVED ON : 14.09.2011
                                                      DECIDED ON: 23.09.2011


+      CRL.A. 224/2009

       RAVI @ TITU

       CRL.A. 251/2009

       RAJENDER @ PAPPU

       CRL.A. 272/2009

       SATBIR

       CRL.A. 368/2009

       MUKESH
                                                            ...Appellants
                                            versus

       STATE OF DELHI                                       ..... Respondent in all

matters

Appearance: Mr. T.D. Sharma, Advocate in Crl. A. 224/2009.

Mr. Anurag Jain, Advocate in Crl. A. 251/2009. Mr. Siddhartha Luthra, Sr. Advocate with Mr. Anwesh Madhukar and Mr.Yashpreet Singh, Advocates for appellant in Crl. A. 272/2009. Mr. M.L. Yadav, Advocate in Crl. A. 368/2009. Ms. Richa Kapoor, APP on behalf of the State in all matters.

CORAM:

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

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

2. To be referred to Reporter or not?

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

Crl.A.Nos. 224, 251, 272 & 368/2009 Page 1 MR. JUSTICE S.RAVINDRA BHAT %

1. The present criminal appeals being Crl.A. Nos.224/2009, 251/009 and 368/2009 are

dismissed and Crl.A. No. 272/2009 is allowed in terms of the separate judgment passed today in

Criminal Appeal No. 191/2009 titled Amar Mishra Vs. State of Delhi.

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

S. RAVINDRA BHAT (JUDGE)

G.P.MITTAL (JUDGE)

September 23, 2011

Crl.A.Nos. 224, 251, 272 & 368/2009 Page 2