Delhi High Court - Orders
Ranjit Singh Chaudhary vs State (Nct Of Delhi) & Anr on 15 July, 2022
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 6/2017 and CRL.M.(BAIL) 17/2017
RANJIT SINGH CHAUDHARY ..... Appellant
Through: Mr. Himanshu Sharma and Mr. Omkar
Sharma, Advocates.
versus
STATE (NCT OF DELHI) & ANR. ..... Respondents
Through: Mr. Amit Chadha, APP for the State with
S.I. Mohit Singh, P.S.: Punjabi Bagh.
Mr. Sunil Fernandes, SC with Mr. Shubham
Sharma, Advocate for BSES/R-2.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 15.07.2022
1. This appeal is against conviction.
2. The sentence of the appellant was already suspended by the trial court and has been extended by this court.
3. The matter is required to be heard finally.
4. The appeal is admitted and be listed for hearing in the category of 'Regular' at its own turn.
PURUSHAINDRA KUMAR KAURAV, J. JULY 15, 2022 MJ/AA Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:PRIYA Signing Date:16.07.2022 17:23:04