Husnail Khan vs State (Narcotic Branch Of Delhi)
2016 Latest Caselaw 2790 Del

Citation : 2016 Latest Caselaw 2790 Del
Judgement Date : 8 April, 2016

Delhi High Court

Husnail Khan vs State (Narcotic Branch Of Delhi) on 8 April, 2016

Author: S. P. Garg

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                              RESERVED ON : 2nd MARCH, 2016
                              DECIDED ON : 8th APRIL, 2016

+                        CRL.A.1611/2013
      HUSNAIL KHAN                                       ..... Appellant
                         Through :    Mr.Dinesh Malik, Advocate.

                         VERSUS
      STATE (NARCOTIC BRANCH OF DELHI)                   ..... Respondent
                         Through :    Mr.Amit Gupta, APP.

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

S.P.GARG, J.

The present appeal is allowed in terms of a detailed common

judgment delivered today which is placed in the file of Crl.A.1598/2013

titled 'Mukesh Singh vs. State (Narcotic Branch of Delhi)'.

(S.P.GARG) JUDGE APRIL 08, 2016 / tr

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