Mohd. Arfeen & Anr. vs State (N.C.T. Of Delhi)
2014 Latest Caselaw 688 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                          RESERVED ON : 6th DECEMBER, 2013
                           DECIDED ON : 4th FEBRUARY, 2014

+                     CRL.A. 479/2000
      MOHD. RASHEED                            ....Appellant
                Through : Mr.K.B.Andley, Sr.Advocate with
                          Mr.M.L.Yadav & Mr.Lokesh ,
                          Advocates.
                          versus
      STATE (N.C.T. OF DELHI)                   ....Respondent
                Through : Mr.Lovkesh Sawhney, APP.
AND
+                  CRL.A. 566/2000
      MOHD. ARFEEN & ANR.                    ....Appellants
              Through : Mr.K.B.Andley, Sr.Advocate with
                        Mr.M.L.Yadav & Mr.Lokesh ,
                        Advocates.
                        versus
      STATE (N.C.T. 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.

492/2000 titled 'Sagar Takwal vs. The State (Delhi Admn.) Delhi'.

(S.P.GARG) JUDGE FEBRUARY 04, 2014/TR