Vijay @ Vijender vs State (Nct Of Delhi)
2012 Latest Caselaw 4314 Del

Citation : 2012 Latest Caselaw 4314 Del
Judgement Date : 20 July, 2012

Delhi High Court

Vijay @ Vijender vs State (Nct Of Delhi) on 20 July, 2012

Author: S.Ravindra Bhat

   *       IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                                      Reserved on: 09.05.2012
                                                                       Decided on: 20.07.2012

   +       CRL.A. 1439/2011
           JAGBIR SINGH @ TONY                       ..... Appellant
                           Through : Sh. Varun Jamwal, for Sh. Mukesh
                           Kalia, Advocate.

   +    CRL.A. 1530/2011, CRL.M.(BAIL) 2195/2011
        VIJAY @ VIJENDER                              ..... Appellant
                         Through : Sh. Avninder Singh and Sh. Ajay
                         Verma, Advocates.
                  versus
        STATE (NCT OF DELHI)                          ..... Respondent

Through : Ms. Richa Kapoor, APP. CORAM:

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

MR. JUSTICE S.RAVINDRA BHAT

% These two judgments stand dismissed in view of a separate judgment passed today in Crl.A.690/2011 titled Devender Kumar Yadav v. State (NCT of Delhi).

S. RAVINDRA BHAT (JUDGE)

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

Crl.A.690/11; Crl.A.1439/11 & Crl.A.1530/11, Crl. M. (Bail) 2195/11 Page 1 Crl.A.690/11; Crl.A.1439/11 & Crl.A.1530/11, Crl. M. (Bail) 2195/11 Page 2

Download the LatestLaws.com Mobile App