Shokeen vs State
2016 Latest Caselaw 1978 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                        RESERVED ON : FEBRUARY 04, 2016
                        DECIDED ON : March 11, 2016

+     CRL.A. 4/2013 & CRL.M.B. 7820/15

      SHOKEEN                                               ..... Appellant

                        Through :    Ms.Manika Tripathy Pandey,
                                     Amicus Curiae with Mr.Ashutosh
                                     Kaushik,
                                     Advocate.
                        versus
      STATE                                            ..... Respondent
                        Through :    Mr.Tarang Srivastava, APP.

      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.1552/2013 titled 'Deepak Saini @ Mohd. Ali vs. State'.

(S.P.GARG) JUDGE

March 11, 2016/sa