Mohd.Mumtaz vs State (Govt. Of Nct ) Of Delhi
2015 Latest Caselaw 3687 Del

Citation : 2015 Latest Caselaw 3687 Del
Judgement Date : 6 May, 2015

Delhi High Court

Mohd.Mumtaz vs State (Govt. Of Nct ) Of Delhi on 6 May, 2015

Author: S. P. Garg

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                 RESERVED ON : 4th MARCH, 2015
                                 DECIDED ON : 6th MAY, 2015

+                        CRL.A. 514/2013
      MOHD.MUMTAZ                                       ..... Appellant
                         Through :   Mr.Chetan Lokur, Advocate.

                         VERSUS
      STATE (GOVT. OF NCT ) OF DELHI                    ..... Respondent
                         Through :   Ms.Kusum Dhalla, APP.

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

S.P.GARG, J.

The present appeal stands dismissed in terms of a detailed

common judgment delivered today which is placed in the file of

Crl.A.No.1448/2012 titled 'Md.Panaullah vs. State of Delhi'.

(S.P.GARG) JUDGE

MAY 06, 2015 / tr

Download the LatestLaws.com Mobile App