Sardar @ Ilyas vs State (Govt. Of Nct Of Delhi)
2016 Latest Caselaw 4329 Del

Citation : 2016 Latest Caselaw 4329 Del
Judgement Date : 3 June, 2016

Delhi High Court

Sardar @ Ilyas vs State (Govt. Of Nct Of Delhi) on 3 June, 2016

*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                               RESERVED ON : 31st MAY, 2016
                               DECIDED ON : 3rd JUNE, 2016

+     CRL.A.1035/2015, CRL.M.A.Nos.6128-29/16 & CRL.M.B.915/16
      SARDAR @ ILYAS                                      ..... Appellant
                          Through :    Mr.R.P.S.Bhatti, Advocate.
                          VERSUS
      STATE (GOVT. OF NCT OF DELHI)                       ..... Respondent
                          Through :    Ms.Meenakshi Dahiya, APP.

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

S.P.GARG, J.

The present appeal stands disposed of in terms of a detailed common judgment delivered today which is placed in the file of Crl.A.1021/2015 titled 'Asif vs. The State (NCT of Delhi) '.

(S.P.GARG) JUDGE JUNE 03, 2016 / tr

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