Neeraj Kumar vs State
2015 Latest Caselaw 8051 Del

$~R-14 to 16 (Part-B)

*         IN THE HIGH COURT OF DELHI AT NEW DELHI

                                 Reserved on: 27th August, 2015
%                                Date of Decision : 19th October, 2015

+     CRL.A. 135/2000

      SUNIL KUMAR                                      ..... Appellant

                        Through Mr. M.L. Yadav & Mr. Lokesh
                        Chandra, Advocates.



                        versus

      STATE                                          ..... Respondent

Through Ms. Aashaa Tiwari, APP along with Inspector Harendra Singh, P.S. Welcome & ACP (Retd.) M.S. Mattoo.

CRL.A. 148/2000

NEERAJ KUMAR ..... Appellant

Through Mr. Ajay Burman, Mr. Aditya Swarup Agarwal, Mr. Karan Burman, Mr. Karan Sidhu, Mr. Harshit Khurana & Mr. Amritesh Raj, Advocates.

versus

STATE ..... Respondent

Through Ms. Aashaa Tiwari, APP along with Inspector Harendra Singh, P.S. Welcome & ACP (Retd.) M.S. Mattoo. CRL.A. 202/2000

ANAND PRAKASH ..... Appellant

Through Mr. N. Hariharan, Sr. Advocate with Mr. Varun Deswal, Mr. Siddharth S. Yadav, Mr. Vaibhav Sharma & Mr. Sahil Paul, Advocates.

versus

STATE ..... Respondent

Through Ms. Aashaa Tiwari, APP along with Inspector Harendra Singh, P.S. Welcome & ACP (Retd.) M.S. Mattoo.

CORAM:

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

R. K. GAUBA, J:

For detailed judgment, the decision dated 19.10.2015 in Crl.A. No.112/2000 may be referred to.

R. K. GAUBA (JUDGE)

SANJIV KHANNA (JUDGE)

OCTOBER 19, 2015