Zakir Ali vs State
2011 Latest Caselaw 5066 Del

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                          Date of Hearing & decision: 13th October, 2011

+    CRL.A No.1109/2011

     ZAKIR ALI                                         ....... APPELLANT
                            Through:     Mr. Siddharth Aggarwal Advocate with
                                         Mr. Aditya Wadhwa, Advocate.
                   Versus

     STATE                                           ........ RESPONDENT
                            Through:     Mr. M.N. Dudeja, APP for the State.

     CORAM:
     HON'BLE MR. JUSTICE S. RAVINDRA BHAT
     HON'BLE MR. JUSTICE G. P. MITTAL

     1. Whether reporters of local papers may be
        allowed to see the Order?
     2. To be referred to the Reporter or not?
     3. Whether the Order should be reported
        in the Digest?

                              JUDGMENT

S. RAVINDRA BHAT, J. (OPEN COURT)

1. The present Appeal is allowed in terms of the judgment passed today in Crl.A.

No.825/2011 tilted as 'Ashiq Ahmed @ Raju vs. State'.

2. For detailed order, please see the above mentioned judgment.

(S. RAVINDRA BHAT) JUDGE

(G.P. MITTAL) JUDGE

OCTOBER 13, 2011 vk