Khalid vs State
2012 Latest Caselaw 5712 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                               RESERVED ON : 21st August, 2012
                               DECIDED ON : 21st September, 2012


+     CRL.A. 208/2012, CRL.M.B.342/2012

      KHALID                                       ..... Appellant.
                        Through : Mr.Satish Tamta with Ms.Ruchi
                                  Kapur, Advocates.
                  Versus
      STATE                                        ..... Respondent
                        Through : Mr.Sanjay Lao, APP for the State.

      CORAM:
      MR. JUSTICE SANJIV KHANNA
      MR. JUSTICE S.P.GARG

S.P.GARG, J.

The present appeal is allowed in terms of a detailed common judgment delivered today which is placed in the file of Crl.A.No.123/2012 titled Mukeem & Anr. Vs. State (NCT of Delhi).

(S.P.GARG) JUDGE

(SANJIV KHANNA) JUDGE SEPTEMBER 21, 2012 sa/tr