KARIMUDDIN @ CHOTE Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Crl.M.B. No. 8320 of 2015 in Crl.A. No. 1323 of 2015 Crl.M.B. No. 8345 of 2015 in Crl.A. No. 1335 of 2015

(2.) I have heard learned counsel for the appellants as well as learned APP for the State and carefully gone through the record.

(3.) Mr. Sumeet Verma, Advocate for the appellant Karimuddin @ Chote has placed on record the copy of the order 10.12.2008 passed in Crl.A. Nos.462/2008 and 485/2008 whereby a Division Bench of this Court granted bail to the accused persons who have been convicted and sentenced for committing the offence punishable under Sec. 489-C IPC.