Rashid vs State ( Nct Of Delhi)
2016 Latest Caselaw 5463 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                   RESERVED ON : AUGUST 05, 2016
                                   DECIDED ON : AUGUST 22, 2016

+            CRL.A. 296/2016 & Crl. M. B. 640/2016

      RASHID                                               ..... Appellant

                          Through:       Mr. Sunil Kumar, Advocate.

                          versus

      STATE ( NCT OF DELHI)                                ..... Respondent

                          Through:       Mr. Kamal Kumar Ghei, APP for the
                                         State along with ASI Ajit Singh P.S.
                                         Welcome.


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

S.P.GARG, J.

The present appeal is dismissed in terms of a detailed common judgment delivered today which is placed in the file of Crl.A.No.301/2016 titled Javed vs. State (NCT of Delhi).

(S.P.GARG) JUDGE AUGUST 22, 2016/sa