Delhi High Court
P. Rama Rao vs C.B.I. on 21 December, 2011
Author: S.Ravindra Bhat
Bench: S. Ravindra Bhat, G.P. Mittal
* IN THE HIGH COURT OF DELHI AT NEW DELHI
RESERVED ON 29.11.2011
DECIDED ON: 21.12.2011
+ CRL.A. 509/2002, CRL. M.A. 1839/2002 &
CRL.A. 536/2002
CRL.A. 509/2002
P. RAMA RAO ..... Appellant
Through: Mr. S.S. Gandhi, Sr. Advocate
with Mr. A. Tiwari, Advocate with appellant in person.
CRL.A. 536/2002
SUKH RAM ..... Appellant
Through: Mr. Arvind Nigam, Sr. Advocate
with Mr. Anil Nag, Advocate with appellant in person.
versus
C.B.I. ..... Respondent
Through: Mr. P.P. Malhotra, ASG with Mr. Chetan Chawla, Advocate.
CORAM:
MR. JUSTICE S. RAVINDRA BHAT MR. JUSTICE G.P. MITTAL MR. JUSTICE S.RAVINDRA BHAT % The present appeals are disposed of in terms of a detailed common judgment delivered today which is placed in the file of Criminal Appeal No. 482/2002 titled Runu Ghosh Vs. CBI.
(S.RAVINDRA BHAT) JUDGE (G.P. MITTAL) st 21 December, 2011 JUDGE