Aqil vs State
2016 Latest Caselaw 4732 Del

Citation : 2016 Latest Caselaw 4732 Del
Judgement Date : 21 July, 2016

Delhi High Court

Aqil vs State on 21 July, 2016

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                              RESERVED ON : 3rd MAY, 2016
                              DECIDED ON : 21st JULY, 2016

+                        CRL.A. 1691/2014

      AQIL                                             ..... Appellant
                         Through :    Mr.S.B.Dandapani, Advocate.

                         Versus

      STATE                                            ..... Respondent
                         Through :    Mr.Satish Aggarwala with Mr.Vineet
                                      Sharma, Advocates.

      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.1150/2014 titled 'Jagroop Singh @ Ceeta vs. Directorate of Revenue Intelligence'.

(S.P.GARG) JUDGE JULY 21, 2016 / tr

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