Bhasker Mahalik vs State
2012 Latest Caselaw 6841 Del

*   IN THE HIGH COURT OF DELHI AT NEW DELHI

                        RESERVED ON : 27th SEPTEMBER, 2012
                        DECIDED ON : 29th November, 2012

+   CRL.A. 327/2011

    BHASKER MAHALIK                                 ..... Appellant
                Through :           Mr.Joginder Tuli, Advocate with
                                    Mr.Aekansh Shukla, Advocate.

                           versus

    STATE                                         ..... Respondent
                      Through :     Ms.Richa Kapoor, APP.

    CRL.A. 328/2011

    NIRANJAN MAHALIK                                 ..... Appellant
                Through :           Mr.Joginder Tuli, Advocate with
                                    Mr.Aekansh Shukla, Advocate.

                           versus

    STATE (NCT OF DELHI)                          ..... Respondent
                  Through :         Ms.Richa Kapoor, APP.

    CRL.A. 329/2011

    JAGBANDHU DASS                                 ..... Appellant
                Through :           Mr.Joginder Tuli, Advocate with
                                    Mr.Aekansh Shukla, Advocate.

                           versus

    STATE (NCT OF DELHI)                          ..... Respondent
                  Through :         Ms.Richa Kapoor, APP.
       CORAM:
      MR. JUSTICE SANJIV KHANNA
      MR. JUSTICE S.P.GARG

S.P.GARG, J.

The present appeals are dismissed in terms of a detailed

common judgment delivered today which is placed in the file of

Crl.A.No.326/2011 titled Bhawgan Mahalik versus State (NCT of Delhi).

(S.P.GARG) JUDGE

(SANJIV KHANNA) JUDGE November 29, 2012 sa