Delhi High Court
Shahid vs State ( Nct Of Delhi) on 22 August, 2016
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
RESERVED ON : AUGUST 05, 2016
DECIDED ON : AUGUST 22, 2016
+ CRL.A. 295/2016 & Crl. M.B. 639/2016
SHAHID ..... Appellant
Through: Mr. Sunil Kumar, Advocate.
versus
STATE ( NCT OF DELHI) ..... Respondent
Through: Mr. Kamal Kumar Ghei, APP for the
State along with ASI Ajit Singh P.S.
Welcome.
CORAM:
HON'BLE MR. JUSTICE S.P.GARG
S.P.GARG, J.
The present appeal is dismissed in terms of a detailed common judgment delivered today which is placed in the file of Crl.A.No.301/2016 titled Javed vs. State (NCT of Delhi).
(S.P.GARG) JUDGE AUGUST 22, 2016/sa