Mahender Singh Dahiya & Ors. vs State Of Delhi
2015 Latest Caselaw 1230 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                               DECIDED ON : FEBRUARY 10, 2015

+                       CRL.A. 423/2002

      MAHENDER SINGH DAHIYA & ORS.
                                                       ..... Appellants
                        Through : Mr.N.Hariharan, Sr.Advocate with
                                  Mr.Sanjay Sood and Mr.Vaibhav
                                  Sharma, Advocates.

                               VERSUS
      STATE OF DELHI
                                                      ..... Respondent
                        Through : Ms.Kusum Dhalla, APP.
                                 Mr.Ram Bhawn Singh, Mr.Sudhir
                                 Singh, Ms.Sushila Devi and
                                 Ms.Ishwanti, Complainants present in
                                 person.
                                 ASI Rajpal Singh, PS Mehrauli.
CORAM:
HON'BLE MR. JUSTICE S.P.GARG

S.P.GARG, J. (ORAL)

The present appeal is disposed of in terms of a detailed common

judgment delivered today which is placed in the file of

Crl.A.No.408/2002 titled Om Parkash & Anr. Vs. State.

(S.P.GARG) JUDGE FEBRUARY 10, 2015/sa