Sanjay Kumar Mishra vs The State
2012 Latest Caselaw 1139 Del

*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                     RESERVED ON : 23rd January, 2012
%                    DECIDED ON : 17th February, 2012

+    CRIMINAL APPEAL NOS.27/2002 & 953/2001
     CRL.A. 27/2002
     SANTOSH KUMAR                          ..... Appellant
                   Through : Mr.Ravinder Tyagi with
                             Mr.Manish Sharma, Advocates.
     CRL.A. 953/2001
     SANJAY KUMAR MISHRA                    ..... Appellant
                   Through : Mr.Mukesh Kalia with
                             Mr.Varun Bharat Singh,
                             Advocates.
                   versus
     THE STATE                                .....Respondent
                     Through : Mr.Sanjay Lao, APP for the
                               State.
                               Mr.Bharat Dubey, Advocate
                               for the Complainant.
      CORAM:
      MR. JUSTICE S. RAVINDRA BHAT
      MR. JUSTICE S.P.GARG
S.P.GARG, J.

The present appeals are allowed in terms of a detailed common judgment delivered today which is placed in the file of Crl.A.No.939/2001 titled Alok Kumar versus the State.

(S.P.GARG) JUDGE

(S. RAVINDRA BHAT) JUDGE February 17, 2012/tr