Sonu vs State
2012 Latest Caselaw 2615 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                   Reserved on : 12.04.2012
                                                    Decided on : 20.04.2012

+             CRL.A. 1271/2011 & Crl.M.(Bail) No.1791/2011

       SONU                                                ..... Appellant
                      Through : Mr.R.K.Singh, Advocate.

                      CRL.A. 12/2012 & Crl.M.(Bail) No.28/2012

       RAJESH @ SAHIL                             ..... Appellant
                Through : Mr.A.J.Bhambani with Ms.Bhavita
                          Modi, Advocates.

                                         versus

       STATE                                              ..... Respondent

Through : Mr.Sanjay Lao, APP for the State. CORAM:

MR. JUSTICE S. RAVINDRA BHAT MR. JUSTICE S.P. GARG

MR. JUSTICE S.RAVINDRA BHAT %

1. The present criminal appeals are dismissed in view of the detailed judgment passed today i.e. 20.04.2012 in Crl.A. No.1270/2012 titled Veera Vs. State.

S. RAVINDRA BHAT (JUDGE)

April 20, 2012 S.P. GARG (JUDGE)

Crl.A. Nos. 127/2011 & 12/2012 Page 1