Satender @ Satte vs State
2015 Latest Caselaw 8322 Del

$~8 and 9

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                 Date of Decision: 03rd November, 2015

+                                 CRL.A. 1590/2014
        SATENDER @ SATTE                                 ..... Appellant
                                  Through:   Mr. Saurabh Kansal & Ms.
                                             Pallavi Sharma Kansal, Advs.
                                  versus
        STATE                                            ..... Respondent

Through: Ms. Aashaa Tiwari, APP with Inspector Sanjeev Kumar, SHO P.S. Lodhi Colony & Inspector Dharamvir Rathi (Traffic), IO.

+                                 CRL.A. 590/2015
        RAM SINGH @ AARAMI                                      ..... Appellant

Through: Mr. K. Singhal, Adv. versus STATE ..... Respondent Through: Ms. Aashaa Tiwari, APP with Inspector Sanjeev Kumar, SHO P.S. Lodhi Colony & Inspector Dharamvir Rathi (Traffic), IO.

CORAM:

HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE R.K.GAUBA SANJIV KHANNA, J (ORAL)

For detailed judgment, the decision dated 03.11.2015 in Crl.A. No.875/2014 may be referred to.

SANJIV KHANNA (JUDGE)

R.K. GAUBA (JUDGE)

NOVEMBER 03, 2015 ss