Sony @ Sangeeta vs State Nct Of Delhi
2015 Latest Caselaw 9367 Del

$~R-28B to R-28G (Part-A)

*        IN THE HIGH COURT OF DELHI AT NEW DELHI

                            Reserved on: 20th November, 2015
%                       Date of Decision : 16th December, 2015

+                     CRL.A. 605/2011

     SONY @ SANGEETA                          ..... Appellant

                      Through:    Mr. R P Khatana, Mr. Dhiraj
                                  Kochar and Mr. Vipin Kumar
                                  Chaudhary, Advs.

                      versus

     STATE NCT OF DELHI                       ..... Respondent

Through: Ms. Aashaa Tiwari, APP

+ CRL.A. 585/2011

MAYA ..... Appellant

Through: Mr. M L Yadav, Adv.

                      versus

     STATE OF DELHI                           ..... Respondent

                      Through:    Ms. Aashaa Tiwari, APP

+                     CRL.A. 235/2012

     AJIT                                     ..... Appellant

                      Through:    Mr. Pramod Kumar Dubey and

Mr. Shiv Chopra, Advs.

                    versus

    STATE GOVT. OF NCT OF DELHI           ..... Respondent

                   Through:    Ms. Aashaa Tiwari, APP

+                  CRL.A. 716/2011

    SMT. KAMLESH                          ..... Appellant

                   Through:    Mr. D K Singh, Adv.

                   versus

    STATE (N.C.T. ) OF DELHI              ..... Respondent

                   Through:    Ms. Aashaa Tiwari, APP

+                  CRL.A. 603/2011

    ANITA                                 ..... Appellant

                   Through:    Mr. Pramod Kumar Dubey and

Mr. Shiv Chopra, Advs.

                   versus

    STATE                                 ..... Respondent

                   Through:    Ms. Aashaa Tiwari, APP



+                  CRL.A. 604/2011

    DHARAM PAL                            ..... Appellant

                   Through:    Mr. Pramod Kumar Dubey and

Mr. Shiv Chopra, Advs.

versus

STATE ..... Respondent

Through: Mr. Varun Goswami, APP

CORAM:

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

R. K. GAUBA, J:

For detailed judgment, the decision dated 16.12.2015 in Crl.A.No.1023/2012 may be referred to.

R. K. GAUBA (JUDGE)

SANJIV KHANNA (JUDGE) DECEMBER 16, 2015 ss/nk