Bonzo Lassy vs State
2015 Latest Caselaw 3097 Del

*   IN THE HIGH COURT OF DELHI AT NEW DELHI
+        CRL.A. 625/2014 & Crl.M.B No.1022/2014

                                 Reserved on: 11.03.2015
%                                Date of decision: 17.04.2015

    BONZO LASSY                         ..... Appellant
        Through: Mr.Divyesh Pratap Singh and Mr.Indresh Kumar,
                 Advocates.

                     versus

    STATE                                     ..... Respondent
        Through:     Mr.Varun Goswami, APP.
                     Insp.Sunder Singh, Insp/Distt.Investigation
                     Unit/Outer Delhi.

+   CRL.A. 878/2014 & Crl.M.B No.10121/2014

    SACHIN @ KAPIL                       ..... Appellant
        Through: Mr.Sunil Tiwari, Advocate.

                     versus

    STATE                                     .... Respondent
        Through:     Mr.Varun Goswami, APP.
                     Insp.Sunder Singh, Insp/Distt.Investigation
                     Unit/Outer Delhi.

+   CRL.A. 111/2015 & Crl.M.B No.188/2015

    SAURAV @ GOLU                      ..... Appellant
        Through: Ms.Nandita Rao, Advocate.

                     versus

    STATE                                     ..... Respondent
        Through:     Mr.Varun Goswami, APP.
                     Insp.Sunder Singh, Insp/Distt.Investigation
                     Unit/Outer Delhi.

+   CRL.A. 112/2015 & Crl.M.B No.189/2015
      RANJEET SINGH                      ..... Appellant
         Through: Ms.Aishwarya Rao, Advocate.

                      versus

    STATE (GNCT OF DELHI)                  ..... Respondent
        Through: Mr.Varun Goswami, APP.
                  Insp.Sunder Singh, Insp/Distt.Investigation
                  Unit/Outer Delhi.
CORAM:
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE ASHUTOSH KUMAR

ASHUTOSH KUMAR, J.

For detailed judgment see Crl.A No.634/2014, Sunil Vs. State pronounced today.

(ASHUTOSH KUMAR) Judge

(SANJIV KHANNA) Judge APRIL 17, 2015 k