Delhi High Court
State vs Chetan Nanda on 22 May, 2013
Author: S.Ravindra Bhat
Bench: S. Ravindra Bhat, G.P. Mittal
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Reserved on: 08.04.2013
Decided on: 22.05.2013
+ In the matter of
COURT ON ITS OWN MOTION
In Re:
Crl.A.193/2006
STATE (GNCT OF DELHI) ....Appellant
Versus
SIDHARTHA VASHISHT @ MANU SHARMA & ORS.
.....Respondents
+ CRL.M.A.1898/2007 IN CRL.A.193/2006
STATE ......Appellant Versus SHYAN MUNSHI .....Respondent + CRL.M.A.1899/2007 IN CRL.A.193/2006 STATE ......Appellant Versus SHIVDAS YADAV .....Respondent + CRL.M.A.1900/2007 IN CRL.A.193/2006 STATE ......Appellant Versus ANDLEEP SEHGAL .....Respondent + CRL.M.A.1901/2007 IN CRL.A.193/2006 STATE ......Appellant Versus MANOJ KUMAR .....Respondent + CRL.M.A.1902/2007 IN CRL.A.193/2006 STATE ......Appellant Versus BALBIR SINGH .....Respondent CRL.M.A.1899/2007 and connected Crl.M.A.s in CRL.A.193/06 Page 1 + CRL.M.A.1904/2007 IN CRL.A.193/2006 STATE ......Appellant Versus TARSEM LAL THHAPAR .....Respondent + CRL.M.A.1906/2007 IN CRL.A.193/2006 STATE ......Appellant Versus SHANKAR MUKHIA .....Respondent + CRL.M.A.1908/2007 IN CRL.A.193/2006 STATE ......Appellant Versus CHANDER PARKASH CHABRA .....Respondent + CRL.M.A.1909/2007 IN CRL.A.193/2006 STATE ......Appellant Versus ABHIJEET GHOSAL .....Respondent + CRL.M.A.1910/2007 IN CRL.A.193/2006 STATE ......Appellant Versus BARUN SHAH .....Respondent + CRL.M.A.1912/2007 IN CRL.A.193/2006 STATE ......Appellant Versus CHETAN NANDA .....Respondent + CRL.M.A.1913/2007 IN CRL.A.193/2006 STATE ......Appellant Versus ASHOK DUTT .....Respondent + CRL.M.A.1914/2007 IN CRL.A.193/2006 STATE ......Appellant CRL.M.A.1899/2007 and connected Crl.M.A.s in CRL.A.193/06 Page 2 Versus BALDEV SINGH .....Respondent + CRL.M.A.1915/2007 IN CRL.A.193/2006 STATE ......Appellant Versus ISH DEEP SHARMA .....Respondent + CRL.M.A.1916/2007 IN CRL.A.193/2006 STATE ......Appellant Versus ALI MOHAMMAD .....Respondent + CRL.M.A.1917/2007 IN CRL.A.193/2006 STATE ......Appellant Versus KULVINDER SINGH .....Respondent + CRL.M.A.1919/2007 IN CRL.A.193/2006 STATE ......Appellant Versus MANGAL SINGH .....Respondent + CRL.M.A.1925/2007 IN CRL.A.193/2006 STATE ......Appellant Versus PREM SAGAR MANOCHA .....Respondent + CRL.M.A.1926/2007 IN CRL.A.193/2006 STATE ......Appellant Versus BABU LAL .....Respondent Appearance: Sh. Pawan Sharma, Standing Counsel (Crl) with Sh. Harsh Prabhakar, Ms. Laxmi Chauhan, Sh. Kushagra Arora, Advocates along with Inspector Keshav Mathur, Crime Branch. Sh. Sudarshan Rajan, Advocate, for Sh. Shyan Munshi.
CRL.M.A.1899/2007 and connected Crl.M.A.s in CRL.A.193/06 Page 3 Sh. Ritesh Khatri, Advocate, for Sh. Shivdas Yadav. Sh. H.J.S. Ahluwalia, Advocate, for Sh. Tarsem Lal Thhapar.
Sh. Amit Chadha, Advocate, for Sh. Barun Shah. Ms. Savita Prabhakar, Advocate, for Sh. Prem Sagar Manocha.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE G.P. MITTAL MR. JUSTICE S. RAVINDRA BHAT % For detailed judgement, the decision dated 22.05.2013 in Crl. M.A. 1898/2007 in Crl.A. 193/2006 may be referred to.
S. RAVINDRA BHAT (JUDGE) G.P. MITTAL (JUDGE) MAY 22 2013 CRL.M.A.1899/2007 and connected Crl.M.A.s in CRL.A.193/06 Page 4