Farmeena Khaunte & Anr vs The State Of Delhi
2013 Latest Caselaw 2883 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                              RESERVED ON : May 17, 2013
                              DECIDED ON : July 09, 2013

+     BAIL APPLN. 315/2009
      FARMEENA KHAUNTE & ANR.                      ..... Petitioners
               Through : Mr.V.K.Mehra with Mr.S.M.Wala Waiker,
                         Advocates.
                    versus
      THE STATE OF DELHI                           ..... Respondent
               Through : Mr.M.N.Dudeja, APP for the State.
                        Mr.Suhail Dutt, Advocate with Mr.Azhar
                        Alam, Advocate for M/s Anirva Developers
                         Pvt. Ltd.(Intervener).
                        Mr.Pawan Narang with Mr.Anish Dhingra,
                        Advocates for Mr.Baleshwar Sharma
                        (Intervener).
                        Mr.Sanjiv Sen with Mr.Anoop K.Sinha,
                        Advocates for the complainant-Nageshwar
                        Pandey.
                        Mr.Vijay Aggarwal, Advocate for Mr.Ravi
                        Arora-Director.
                        SI Vijender Singh, Crime Branch.
      CORAM:
      MR. JUSTICE S.P.GARG
S.P.GARG, J.

The present bail application is allowed in terms of a detailed

common judgment delivered today which is placed in the file of Bail

Appl.No.314/2009 titled Yashpal Raikar & Anr. Vs.The State of Delhi.

(S.P.GARG) JUDGE July 09, 2013/sa