Sunil vs State
2012 Latest Caselaw 5548 Del

Citation : 2012 Latest Caselaw 5548 Del
Judgement Date : 14 September, 2012

Delhi High Court

Sunil vs State on 14 September, 2012

Author: S.Ravindra Bhat

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 RESERVED ON: 04.05.2012
                                                 PRONOUNCED ON: 14.09.2012

+       CRL.A.117/2012 & CRL.M. (Bail) 190/2012
        DEVRAJ @ DEVOO                                       ... Appellant
                          Through: Mr. Anurag Ahluwalia with
                          Mr. Rahul Dhankher, Advocates.

        CRL.A.212/2012
        KAMAL TYAGI @ TINU                                ... Appellant
                       Through: Mr. Sunil Upadhyay, Advocate.

        CRL.A.264/2012 & CRL.M. (Bail) 459/2012
        SUNIL                                                ... Appellant
                          Through: Mr. Sunil Upadhyay, Advocate.

                        versus

        STATE                                                   ..... Respondent

Through: Mr. Sanjay Lao, APP for the State. CORAM:

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

MR. JUSTICE S.RAVINDRA BHAT % For detailed order, please see order dated 14.09.2012 passed in Crl. Appeal No.98/2012 - Mohd. Shakil @ Bhola v. State.

S. RAVINDRA BHAT (JUDGE)

S.P. GARG (JUDGE)

SEPTEMBER 14, 2012

Crl.A-98, 117, 212 & 264/12 Page 1

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