Delhi High Court
Sanjeev @ Bahua vs The State (Gnct Of Delhi) on 31 August, 2012
Author: S.P.Garg
Bench: Sanjiv Khanna, S.P.Garg
* IN THE HIGH COURT OF DELHI AT NEW DELHI
RESERVED ON : 14th August, 2012
DECIDED ON : 31st August, 2012
CRL.A. 858/2011 & Crl.M.(Bail)1218/2011, 548/12
RIAZUDDIN @ RIYAZ ..... Appellant
Through : Mr.Deepak Vohra, Advocate.
CRL.A. 865/2011 & Crl.M.(Bail) 1226/2011
SANJEEV @ BAHUA ..... Appellant
Through : Ms.Anu Narula, Advocate.
Versus
THE STATE (GNCT OF DELHI) ..... Respondent
Through : Mr.Sanjay Lao, APP for the State.
CORAM:
MR. JUSTICE SANJIV KHANNA
MR. JUSTICE S.P.GARG
S.P.GARG, J.
The present appeals are disposed of in terms of a detailed common judgment delivered today which is placed in the file of Crl.A.No.506/2011 titled Rajender Kumar @ Raju versus State.
(S.P.GARG) JUDGE (SANJIV KHANNA) JUDGE AUGUST 31, 2012 sa