Mukesh Kumar vs The State (Nct Of Delhi)
2014 Latest Caselaw 2923 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI
                               RESERVED ON : 15th APRIL, 2014
                               DECIDED ON : 03rd JULY, 2014

+     CRL.A.No. 211/2011
      DAYA RAM                                       ..... Appellant
                         Through :   Mr.Ajay Verma, Advocate with
                                     Mr.Shiv Kumar Dwivedi,
                                     Advocate.
                    versus
      THE STATE (NCT OF DELHI)                ..... Respondent
                    Through : Mr.M.N.Dudeja, APP.
AND
+   CRL.A.No. 212/2011

      MUKESH KUMAR                                    ..... Appellant
                 Through :           Mr.Sudhansu Palo, Advocate with
                                     Mr.T.K.Mahapatro, Advocate.
                         versus
      THE STATE (NCT 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 allowed in terms of a detailed

common judgment delivered today which is placed in the file of

Crl.A.No.263/2011 titled 'Rajesh Kumar @ Sanjay vs. State of NCT of

Delhi'.

(S.P.GARG) JUDGE JULY 03, 2014 / TR