Miraj @ Jakir vs State (Govt. Of Nct Of Delhi)
2014 Latest Caselaw 922 Del

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                           Reserved on: 16th January, 2014
                                       Pronounced on: 19th February, 2014
+    CRL.A. 981/2010
     MIRAJ @ JAKIR                                  ..... Appellant
                       Through:    Ms. Saahila Lamba, Advocate

                       versus

     STATE (GOVT. OF NCT OF DELHI)        ..... Respondent
                   Through: Ms. Rajdipa Behura, APP for the State.
                             SI Kapil Kumar, PS GTB Enclave.

     CORAM:
     HON'BLE MR. JUSTICE SANJIV KHANNA
     HON'BLE MR. JUSTICE G.P. MITTAL

                                JUDGMENT

G.P. MITTAL, J.

1. For detailed order see Criminal Appeal No.716/2010, Salam Kaviraj @ Chuha V. State (Govt. Of NCT of Delhi) pronounced today.

(G.P. MITTAL) JUDGE

(SANJIV KHANNA) JUDGE FEBRUARY 19, 2014 vk