Harun vs State (Govt. Of Nct Of Delhi)
2014 Latest Caselaw 1865 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                              RESERVED ON : 21st MARCH, 2014
                               DECIDED ON : 4th APRIL, 2014

+                        CRL.A.No. 556/2012
      DULAL                                             ..... Appellant
                         Through :   Mr.Saurabh Kansal, Advocate with
                                     Ms.Pallavi Kansal, Advocate.
                         versus

      STATE (GOVT. OF NCT OF DELHI)                     ..... Respondent

                         Through :   Mr.Lovkesh Sawhney, APP.

AND
+         CRL.A.No. 557/2012 & CRL.M.B.No. 435/2014
      HARUN                                    ..... Appellant
                         Through :   Mr.Saurabh Kansal, Advocate with
                                     Ms.Pallavi Kansal, Advocate.
                         versus

      STATE (GOVT. OF NCT OF DELHI)                     ..... Respondent

                         Through :   Mr.Lovkesh Sawhney, 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.

555/2012 titled 'Munir @ Chota vs. State (Govt. of NCT of Delhi)'.

(S.P.GARG) JUDGE APRIL 04, 2014 / tr