Rakesh vs State
2015 Latest Caselaw 3098 Del

*   IN THE HIGH COURT OF DELHI AT NEW DELHI
+                    CRL.A.308/2012
                                Reserved on: 26.02.2015
%                               Date of decision: 17.04.2015
    RAKESH                                     ..... Appellant
                     Through:    None.

                     versus

    STATE                                   ..... Respondent
                     Through:   Mr. Varun Goswami, APP.

+                    CRL.A.726/2012
    ROOP CHAND                                ..... Appellant
                     Through:    Mr. Rajesh Kumar, Adv.

                     versus

    STATE OF NCT OF DELHI                   ..... Respondent
                  Through:      Mr. Varun Goswami, APP.

+                    CRL.A.449/2012
    BAL KISHAN                                 ..... Appellant
                     Through:    Mr. Inderjeet Sidhu, Adv.

                     versus

    STATE GOVT. OF NCT OF DELHI        ..... Respondent
                  Through: Mr. Varun Goswami, APP.


CORAM:
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE ASHUTOSH KUMAR



ASHUTOSH KUMAR, J.

For detailed judgment see Crl.A No.189/2012, Mukesh Vs. State thr. Govt. Of NCT of Delhi pronounced today.

(ASHUTOSH KUMAR) Judge

(SANJIV KHANNA) Judge APRIL 17, 2015 k