Delhi High Court
Naseem Ahmed vs State on 13 September, 2011
Author: S.Ravindra Bhat
Bench: S. Ravindra Bhat, G. P. Mittal
* IN THE HIGH COURT OF DELHI, AT NEW DELHI
Reserved on :10.08.2011
Decided on : 13.09.2011
+ CRL.APPEAL NOS. 292/1998, 405/1997, 407/1997 & 424/1999
CRL.A. 292/1998
STATE ..... Appellant
versus
SANJAY @ SANJU ..... Respondent
CRL.A. 405/1997
AMRISH CHOUDHARY ..... Appellant versus STATE ..... Respondent CRL.A. 407/1997 STATE ..... Appellant versus NASEEM AHMED @ RAJA & ORS ..... Respondents CRL.A. 424/1999 NASEEM AHMED ..... Appellant versus STATE ..... Respondent Present: Ms. Aishwarya Rao, counsel for appellant in Crl. A.405/1997 and for respondent in Crl. A.292/1998. Mr. Sanjay Ghosh, for respondent in Crl.A. 407/1997. Mr. Rahul Sharma, Advocate for appellant in Crl. A. 424/1999 and for respondent in Crl. A.407/1997. Mr. Pawan Sharma, Standing Counsel (Crl.) along with Sh. Harsh Prabhakar, Advocate, on behalf of the State.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE G. P. MITTAL Crl.A.Nos.292/98, 405/97, 407/97 & 424/99 Page 1
1. Whether reporters of local papers may be allowed to see the Order? Yes
2. To be referred to the Reporter or not? Yes
3. Whether the Order should be reported in the Digest? Yes Mr. Justice S. Ravindra Bhat %
1. The present criminal appeals are disposed of in terms of the separate judgment passed today in Criminal Appeal No.40/1998 titled Harvinder Pal Saini Vs. State.
2. For detailed order please see the above mentioned judgment.
S. RAVINDRA BHAT (JUDGE) G.P.MITTAL (JUDGE) September 13, 2011 Crl.A.Nos.292/98, 405/97, 407/97 & 424/99 Page 2