Reshma vs State
2016 Latest Caselaw 2665 Del

Citation : 2016 Latest Caselaw 2665 Del
Judgement Date : 5 April, 2016

Delhi High Court

Reshma vs State on 5 April, 2016

Author: S. P. Garg

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                             RESERVED ON : 29th MARCH, 2016
                             DECIDED ON : 5th APRIL, 2016

+                       CRL.A. 1400/2014

      RESHMA                                         ..... Appellant
                        Through :    Mr.Neeraj Bhardwaj, Advocate.

                        VERSUS

      STATE                                          ..... Respondent
                        Through :    Mr.Vinod Diwakar, 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.

1006/2014 titled 'Zaheer Alam vs. State (GNCT of Delhi)'.

(S.P.GARG) JUDGE APRIL 05, 2016 / tr

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