Ravinder vs State
2015 Latest Caselaw 7817 Del

$~R-34-B & 34-C (Part-A)

*        IN THE HIGH COURT OF DELHI AT NEW DELHI

                               Reserved on: 19th August, 2015
%                              Date of Decision : 12th October, 2015

+    CRL.A.287/2015
     RAVINDER                                          ..... Appellant
                      Through:       Mr. Puneet Mittal, Mr.R.P.Singh
                                     and Ms.Vasudha Bajaj, Advs for
                                     appellant.
                      versus
     STATE                                       ..... Respondent

Through: Ms. Aashaa Tiwari, APP with SI Karamvir, from PS Narela

+ CRL.A.569/2015 MANI RAM ..... Appellant Through: Mr.Prabhat Kaushik, Adv. for appellant.

versus PUSHPENDER SINGH AND ORS. ..... Respondents Through: Mr. Puneet Mittal, Mr.R.P.Singh and Ms.Vasudha Bajaj, Advs for appellant.

Ms. Aashaa Tiwari, APP with SI Karamvir, from PS Narela. CORAM:

HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE R.K.GAUBA R. K. GAUBA, J:

For detailed judgment, the decision dated 12.10.2015 in Crl.A. No.160/2015 may be referred to.

R. K. GAUBA (JUDGE)

SANJIV KHANNA (JUDGE) OCTOBER 12, 2015 mr/vld/ss