Naresh vs The State (Govt. Of Nct), Delhi
2016 Latest Caselaw 5827 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                              RESERVED ON : 2nd SEPTEMBER, 2016
                               DECIDED ON : 5th SEPTEMBER, 2016
+                   CRL.A.1760/2014
      SUNNY @ YOGESH                          ..... Appellant
                    Through : Ms.Suman Chauhan, Advocate.
                    versus
      THE STATE (GOVT. OF NCT), DELHI         ..... Respondent
                    Through : Mr.Raghuvinder Varma, APP.

AND
+                   CRL.A.143/2015 & CRL.M.B.241/2015
      NARESH                                    ..... Appellant
                    Through : Mr.Saurabh Kansal, Advocate with
                              Ms.Pallavi S.Kansal, Advocate.
                    versus
      THE STATE (GOVT. OF NCT), DELHI           ..... Respondent
                    Through : Mr.Raghuvinder Varma, APP.

      CORAM:
      HON'BLE MR. JUSTICE S.P.GARG

S.P.GARG, J.

The present appeals are dismissed in terms of a detailed common judgment delivered today which is placed in the file of Crl.A.747/2015 titled 'Imtiyaz @ Tinku vs. The State (NCT of Delhi) '.

(S.P.GARG) JUDGE SEPTEMBER 05, 2016 / tr