DALBIR SINGH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) These criminal appeals are filed by the complainant, aggrieved by the common order dated 09.12.2019 passed by the High Court of Delhi at New Delhi in Crl.A.No.537 of 2019, Crl.A.No.624 of 2019, Crl.A.No.622 of 2019, Crl.A.No.488 of 2019 and Crl.A.No.499 of 2019, in rejecting the claim made by the appellant herein for release of compensation which is awarded under Section 357(3) of Cr.P.C, in order dated 20.03.2019 passed by the learned Addl. Sessions Judge, FTC Court, Shahdara in Sessions Case No.29 of 2011 and Unique Case ID No.235 of 2016.