Amit vs State (Govt. Of Nct) Of Delhi
2014 Latest Caselaw 926 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI
                            RESERVED ON : 18th FEBRUARY, 2014
                             DECIDED ON : 19th FEBRUARY, 2014
+                       CRL.A. 34/2013
      KAFIL AHMAD                                      ..... Appellant
                    Through : Mr.Ravi Chaturvedi, Advocate.
                    versus
      THE STATE (NCT OF DELHI)                 ..... Respondent
                    Through : Mr.Lovkesh Sawhney, APP.
AND

+                       CRL.A. 641/2013
      AMIT                                             ..... Appellant
                    Through : Mr.Anwesh Madhukar, Advocate.
                    versus
      STATE (GOVT. OF NCT) OF DELHI           ..... Respondent
                    Through : Mr.Lovkesh Sawhney, APP.
       CORAM:
       HON'BLE MR. JUSTICE S.P.GARG

S.P.GARG, J.

The present appeals stand disposed of in terms of a detailed

common judgment delivered today which is placed in the file of

Crl.A.No.1477/2011 titled 'Muslim @ Salim vs. The State (NCT of

Delhi)'.

(S.P.GARG) JUDGE

FEBRUARY 19, 2013/ tr