Laeek Ahmad vs State
2016 Latest Caselaw 1063 Del

Citation : 2016 Latest Caselaw 1063 Del
Judgement Date : 10 February, 2016

Delhi High Court

Laeek Ahmad vs State on 10 February, 2016

Author: S. P. Garg

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                        RESERVED ON : 15th JANUARY, 2015
                         DECIDED ON : 10th FEBRUARY, 2016

+                         CRL.A. 1035/2011
      LAEEK AHMAD                                            ..... Appellant
                          Through :    Mr.Avinash Yadav, Advocate.
                          versus

      STATE                                                  ..... Respondent

                          Through :    Ms.Meenakshi Dahiya, APP with
                                       SI Jagbir Singh.

       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.No.1034/2011 titled 'Irfan & ors. vs. State'.

(S.P.GARG) JUDGE FEBRUARY 10, 2016 / tr

Download the LatestLaws.com Mobile App