SHANKAR BHATIA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) By this order we propose to dispose of two separate bail applications filed by the appellants seeking suspension of their sentence pending disposal of the appeals preferred by them.

(2.) Shorn of unnecessary details, the case of the prosecution in brief is as under:-

(3.) Extensive arguments were addressed by both the counsels who appeared for the appellants and Special Public Prosecutor who represented the State. On behalf of the appellant, Vivek Madhok arguments were addressed by Dr. Sarabjeet Sharma while on behalf of the appellant Shankar Bhatia, arguments were addressed by Mr. Dinesh Mathur, Senior Advocate. State was represented through Mr. Pramod Kumar Dubey assisted by Mr. Ashwin Vaish, Advocate for the complainant.