Sandeep vs State
2015 Latest Caselaw 7915 Del

$~R-36 to 38 (Part-A)

*         IN THE HIGH COURT OF DELHI AT NEW DELHI

                            Reserved on: 7th September, 2015
%                         Date of Decision : 14th October, 2015

+                       CRL.A. 581/2012

      SANDEEP                                 ..... Appellant
                        Through    Mr. K. B Andely, Sr. Adv.
                                   with Mr. Mohd. Shamik, Adv.

                        versus

      STATE                                    ..... Respondent

Through Ms. Aashaa Tiwari, APP with Insp. Bageshwar Kaushik, PS- Anand Vihar

CRL.A. 856/2012 PANKAJ KUMAR ..... Appellant Through Ms. Saahila Lamba, Adv.

versus

STATE ..... Respondent Through Ms. Aashaa Tiwari, APP with Insp. Bageshwar Kaushik, PS- Anand Vihar

CRL.A. 1140/2012

CHET RAM @ RAVI ..... Appellant Through Mr. S B Dandapani, Adv.

versus

STATE ..... Respondent Through Ms. Aashaa Tiwari, APP with Insp Bageshwar Kaushik, PS- Anand Vihar

CORAM:

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

R. K. GAUBA, J:

For detailed judgment, the decision dated 14.10.2015 in Crl.A. No.549/2012 may be referred to.

R. K. GAUBA (JUDGE)

SANJIV KHANNA (JUDGE)

OCTOBER 14, 2015 vld