Sanjeev @ Bahua vs The State (Gnct Of Delhi)
2012 Latest Caselaw 5197 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                             RESERVED ON : 14th August, 2012
                             DECIDED ON : 31st August, 2012

      CRL.A. 858/2011 & Crl.M.(Bail)1218/2011, 548/12
      RIAZUDDIN @ RIYAZ                   ..... Appellant
                      Through : Mr.Deepak Vohra, Advocate.

      CRL.A. 865/2011 & Crl.M.(Bail) 1226/2011
      SANJEEV @ BAHUA                      ..... Appellant
                      Through : Ms.Anu Narula, Advocate.

               Versus
      THE STATE (GNCT OF DELHI)              ..... Respondent
                    Through : Mr.Sanjay Lao, APP for the State.

      CORAM:
      MR. JUSTICE SANJIV KHANNA
      MR. JUSTICE S.P.GARG

S.P.GARG, J.

The present appeals are disposed of in terms of a detailed common judgment delivered today which is placed in the file of Crl.A.No.506/2011 titled Rajender Kumar @ Raju versus State.

(S.P.GARG) JUDGE

(SANJIV KHANNA) JUDGE AUGUST 31, 2012 sa