Shakir vs State ( Nct Of Delhi)
2016 Latest Caselaw 5464 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. 302/2016 & Crl. M.B. 4982/2016

      SHAKIR                                              ..... Appellant

                          Through:       Mr. Sunil Kumar, Advocate.

                          versus

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

                          Through:       Mr. Amit Gupta, APP for the State
                                         along with ASI Ajit Singh, Police
                                         Station 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