Raj Kumar vs The State
2013 Latest Caselaw 5374 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                               RESERVED ON : 27th SEPTEMBER, 2013
                               DECIDED ON : 21st NOVEMBER, 2013

+      CRL.A. 352/2003
       SHER SINGH                                          ..... Appellant
                             Through :   Mr.Mukul Sharma, Advocate along
                                         with appellant in person.
                             versus

       THE STATE (DELHI ADMINISTRATION)        ..... Respondent
                     Through : Mr.Lovkesh Sawhney, APP.

+      CRL.A. 258/2003
       SUDESH                                              ..... Appellant
                             Through :   Mr.Mukul Sharma, Advocate along
                                         with appellant in person.
                             versus

       THE STATE (GOVT. OF NCT OF DELHI)       ..... Respondent
                     Through : Mr.Lovkesh Sawhney, APP.

+     CRL.A.299/2003
       RAJ KUMAR                                           ..... Appellant
                             Through :   Mr.Madhu Mukul Tripathi,
                                         Advocate along with appellant in
                                         person.
                             versus

       THE STATE                                         ..... Respondent
                             Through :   Mr.Lovkesh Sawhney, APP.

Crl.A.No. 352/2003 & connected appeals                             Page 1 of 2
 AND
+   CRL.A. 422/2003
       SARFRAJ                                            ..... Appellant
                             Through :   Mr.Mukul Sharma, Advocate along
                                         with appellant in person.
                             versus

       THE STATE                                         ..... Respondent
                             Through :   Mr.Lovkesh Sawhney, APP.

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

S.P.GARG, J.

The present appeals are allowed in terms of a detailed

common judgment delivered today which is placed in the file of

Crl.A.No.232/2003 titled 'Kamlesh Kumar @ K.K. vs. The State

(Government of N.C.T. of Delhi)'.

(S.P.GARG) JUDGE

NOVEMBER 21, 2013/tr