Anil @ Monu vs The State
2012 Latest Caselaw 1416 Del

Citation : 2012 Latest Caselaw 1416 Del
Judgement Date : 29 February, 2012

Delhi High Court

Anil @ Monu vs The State on 29 February, 2012

Author: S.Ravindra Bhat

*          IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                    RESERVED ON: 02.02.2012
                                                    PRONOUNCED ON: 29.02.2012
+       CRL.A. 402/2011
        VICKY                                                ..... Appellant
                                Through : Sh. L.K. Verma, Advocate.

+    CRL.A. 403/2011, CRL.M.(BAIL) 2196/2011
     ANIL @ MONU                                     ..... Appellant
                     Through : Sh. Viraj. R. Datar, Sh. Chetan. B.
                     Lokur and Sh. Parmanand, Advocates.
                          versus
     THE STATE                               ..... Respondent

Through : Sh. Sanjay Lao, APP. CORAM:

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

1. The present Criminal Appeals, being Crl. A. 402/2011 and Crl. A. 403/2011 are allowed in terms of the separate judgement passed today in Crl. A. 288/2011 titled Ajay @ Chotu v. The State.

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

S. RAVINDRA BHAT (JUDGE)

S.P. GARG (JUDGE)

February 29, 2012

Crl.A 402/2011, Crl.A 403/2011 & Crl. M. (Bail) 2196/2011 Page 1 Crl.A 402/2011, Crl.A 403/2011 & Crl. M. (Bail) 2196/2011 Page 2