Satish @ Madrasi vs State (Govt. Of Nct) Of Delhi
2014 Latest Caselaw 657 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                              RESERVED ON : 23rd JANUARY, 2014
                              DECIDED ON : 3rd FEBRUARY, 2014
+                              CRL.A. 1395/2012
      SATISH @ MADRASI                                   ..... Appellant
                         Through :    Ms. Rakhi Dubey, Advocate.
                               VERSUS
      STATE (GOVT. OF NCT) OF DELHI           ..... Respondent
                    Through : Mr.Lovkesh Sawhney, APP.
AND
                              RESERVED ON : 27th JANUARY, 2014
                              DECIDED ON : 3rd FEBRUARY, 2014

+                              CRL.A. 703/2013
      PARMOD MANDAL @ DHUKHO MANDAL                      ..... Appellant
                         Through :    Ms.Alpana Pandey, Advocate.
                         VERSUS
      THE STATE (GNCT 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.

907/2013 titled 'Anand @ Jat vs. State (Govt. of NCT) of Delhi'.

(S.P.GARG) JUDGE FEBRUARY 03, 2013/tr