Delhi High Court - Orders
Yogesh @ Matru vs State (Nct Of Delhi) on 5 April, 2022
Author: Siddharth Mridul
Bench: Siddharth Mridul, Rajnish Bhatnagar
$~S-12 to 16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
12.
+ CRL.A. 566/2020
YOGESH @ MATRU ..... Appellant
Through: Mr. S. Khan and Ms. Jayanti
Prasad, Advocates.
versus
STATE (NCT OF DELHI) ..... Respondent
Through: Mr. Ashish Dutta, APP for the
State with Inspector Yogendra,
P.S.: Anand Parbat.
Mr. M. A. Niyazi and Ms. Kirti
Jaswal, Advocates for
Complainant.
13.
+ CRL.A. 604/2020
GAURAV ..... Appellant
Through: Ms. Aishwarya Roa and Ms.
Mansi Rao, Advocates.
versus
STATE ..... Respondent
Through: Mr. Ashish Dutta, APP for the
State with Inspector Yogendra,
P.S.: Anand Parbat.
Mr. M. A. Niyazi and Ms. Kirti
Jaswal, Advocates for
Complainant.
14.
+ CRL.A. 616/2020
LAKHMI CHAND ..... Appellant
Through: Mr. M. A. Niyazi and Ms. Kirti
Jaswal, Advocates.
versus
Signature Not Verified
CRL.A. 566/2020, CRL.A. 604/2020, CRL.A. 616/2020, CRL.A. 27/2021 and CRL.A. 97/2021
Digitally Signed By:KAMAL
KANT MENDIRATTA Page 1 of 3
Signing Date:13.04.2022
17:25:35
STATE( NCT OF DELHI) & ORS. ..... Respondents
Through: Mr. Ashish Dutta, APP for the
State with Inspector Yogendra,
P.S.: Anand Parbat.
15.
+ CRL.A. 27/2021
KAMLESH ..... Appellant
Through: Mr. Krsihan Kumar and Mr.
Shivam Bedi, Advocates.
versus
THE STATE ..... Respondent
Through: Mr. Ashish Dutta, APP for the
State with Inspector Yogendra,
P.S.: Anand Parbat.
Mr. M. A. Niyazi and Ms. Kirti
Jaswal, Advocates for
Complainant.
16.
+ CRL.A. 97/2021
SUNIL ..... Appellant
Through: Mr. Sanjay Suri and Mr. Rishabh
Relan, Advocates.
versus
STATE ..... Respondent
Through: Mr. Ashish Dutta, APP for the
State with Inspector Yogendra,
P.S.: Anand Parbat.
Mr. M. A. Niyazi and Ms. Kirti
Jaswal, Advocates for
Complainant.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 05.04.2022 Signature Not Verified CRL.A. 566/2020, CRL.A. 604/2020, CRL.A. 616/2020, CRL.A. 27/2021 and CRL.A. 97/2021 Digitally Signed By:KAMAL KANT MENDIRATTA Page 2 of 3 Signing Date:13.04.2022 17:25:35 At request of Mr. Sanjay Suri, learned counsel appearing on behalf of the appellant - Sunil, in Crl.A. 97/2021, on the ground that he is convalescence and would need accommodation for complete recovery, the hearing of these connected appeals is adjourned.
List on 05.07.2022.
SIDDHARTH MRIDUL, J.
RAJNISH BHATNAGAR, J.
APRIL 05, 2022/p Click here to check corrigendum, if any Signature Not Verified CRL.A. 566/2020, CRL.A. 604/2020, CRL.A. 616/2020, CRL.A. 27/2021 and CRL.A. 97/2021 Digitally Signed By:KAMAL KANT MENDIRATTA Page 3 of 3 Signing Date:13.04.2022 17:25:35