Madhu vs State
2016 Latest Caselaw 2312 Del

$~22 to 24
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                 DECIDED ON : 22nd MARCH, 2016

+     CRL.A. 655/2003
      MADHU                                             .... Appellant
                        Through :   Mr. S. Sarkar, Advocate.
                        versus
      THE STATE (NCT OF DELHI)                   ..... Respondent
                        Through :   Mr. Vinod Diwakar, APP.


+     CRL.A. 382/2004 & Crl. M (B) Nos. 1220/2005, 1412/2005 &
      1517/2005
      SEEMA                                             ..... Appellant
                        Through :   Mr. S. Sarkar, Advocate.
                        versus
      THE STATE                                  ..... Respondent
                        Through :   Mr. Vinod Diwakar, APP.
AND


+     CRL.A. 505/2004
      MADHU                                             ..... Appellant
                        Through :   Mr. S. Sarkar, Advocate.
                        versus
      STATE                                             ..... Respondent
                        Through :   Mr. Vinod Diwakar, APP.
       CORAM:
      HON'BLE MR. JUSTICE S.P.GARG

S.P.GARG, J.

The present appeals stand disposed of in terms of a detailed

common judgment delivered today which is placed in the file of

Crl.A.No.650/2003 titled 'Seema vs. The State'.

(S.P.GARG) JUDGE

MARCH 22, 2016 / tr