Deepak @ Raguvir @ Kallu vs The State (N.C.T. Of Delhi)
2013 Latest Caselaw 3092 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI
                               RESERVED ON : 18th JULY, 2013
                                DECIDED ON : 19th JULY, 2013

+                        CRL.A. 1451/2011
      DEEPAK @ RAGUVIR @ KALLU            ....Appellant
              Through : Mr.K.Singhal, Advocate with Mr.Shiv
                        Kumar Dwivedi, Advocate.
                               Versus
      THE STATE (N.C.T. OF DELHI)         ....Respondent
               Through : Mr.M.N.Dudeja, APP.
AND
+                        CRL.A. 169/2011
      BHOLA                                     ....Appellant
                   Through :   Mr.Vivek Sood, Advocate.
                               versus
      STATE OF DELHI                            ....Respondent
               Through :       Mr.M.N.Dudeja, APP.

      CORAM:
      HON'BLE MR. JUSTICE S.P.GARG

S.P.GARG, J.

The present appeals stand disposed of in terms of a detailed common judgment delivered today which is placed in the file of Crl.A.No.170/2011 titled 'Kayum @ Sunil vs. State of Delhi'.

(S.P.GARG) JUDGE

JULY 19, 2013/tr