Azaz @ Salim vs State
2011 Latest Caselaw 4542 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                     Date of Hearing: 25th August, 2011
                                                 Date of Decision: 15th September, 2011
+     Crl. A. No.265/1998

      AZAZ @ SALIM                                           ..... Appellant
                              Through:     Ms. Kamna Vohra, Amicus Curiae.

                     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?                        No
      2. To be referred to the Reporter or not?           No
      3. Whether the Order should be reported
         in the Digest?                                   No

                                  JUDGMENT

G. P. MITTAL, J.

1. The present appeal is partly allowed in terms of the judgment passed today in Crl.A.No.114/1998 tilted as 'Sultan & Ors. v. State'.

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

(G.P. MITTAL) JUDGE

(S. RAVINDRA BHAT) JUDGE SEPTEMBER 15, 2011 vk