Bhajan Singh Alias Gulla vs State
2015 Latest Caselaw 6088 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Reserved on: 28.07.2015
%                                             Date of Decision: 19.08.2015

+                           CRL.A.194/2014

       BHAJAN SINGH alias GULLA                 ..... Appellant
                     Through: Mr. R M Tufail and Mr. Vishal Raj
                               Sehijpal, Advs.

                            versus

       STATE                                              ..... Respondent

Through: Mr. Varun Goswami, APP with Tilak Raj Mongia ACP/Retd. and Insp. Sanjay Bhardwaj, SHO Prashant Vihar

+ CRL.A.244/2014

JOGINDER SINGH alias JAGGA ..... Appellant Through: Mr. R M Tufail and Mr. Vishal Raj Sehijpal, Advs.

versus

STATE ..... Respondent Through: Mr. Varun Goswami, APP with Tilak Raj Mongia ACP/Retd. and Insp. Sanjay Bhardwaj, SHO Prashant Vihar

+ CRL.A.261/2015

STATE ..... Appellant Through: Mr. Varun Goswami, APP with Tilak Raj Mongia ACP/Retd. and

Insp. Sanjay Bhardwaj, SHO Prashant Vihar

versus

BHAJAN SINGH alias GULLA AND ORS ..... Respondents Through: Mr. R M Tufail and Mr. Vishal Raj Sehijpal, Advs.

CORAM:

HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE R. K. GAUBA

R. K. GAUBA, J:

For detailed judgment, the decision dated 19.08.2015 in Crl.A.1648/2013 may be referred to.

(R. K. GAUBA) Judge

(SANJIV KHANNA) Judge AUGUST 19, 2015 vld/ss/mr