Aashik Saifi vs State Govt. Of Nct Of Delhi And Anr.
2015 Latest Caselaw 5882 Del

Citation : 2015 Latest Caselaw 5882 Del
Judgement Date : 12 August, 2015

Delhi High Court

Aashik Saifi vs State Govt. Of Nct Of Delhi And Anr. on 12 August, 2015

Author: S. P. Garg

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                              RESERVED ON : 3rd AUGUST, 2015
                               DECIDED ON : 12th AUGUST, 2015


+                        CRL.A. 754/2013

      AASHIK SAIFI                                       ..... Appellant

                         Through :    Mr.Haneef Mohammad, Advocate
                                      with Mr.Mohd.Mustafa, Advocate.


                         versus

      STATE (GOVT. OF NCT) OF DELHI & ANR.               ..... Respondents

                         Through :    Mr.Amit Ahlawat, APP.


      CORAM:
      HON'BLE MR. JUSTICE S.P.GARG

S.P.GARG, J.

The present appeal stands disposed of in terms of a detailed

common judgment delivered today which is placed in the file of

Crl.A.No.812/2013 titled 'Afzal vs. State (Govt. of NCT) of Delhi @ Anr.'.

(S.P.GARG) JUDGE AUGUST 12, 2015 / tr

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