Mohd. Agaz vs The State (Govt. Nct Of Delhi)
2016 Latest Caselaw 2492 Del

Citation : 2016 Latest Caselaw 2492 Del
Judgement Date : 30 March, 2016

Delhi High Court

Mohd. Agaz vs The State (Govt. Nct Of Delhi) on 30 March, 2016

Author: S. P. Garg

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                             RESERVED ON : 15th MARCH, 2016
                             DECIDED ON : 30th MARCH, 2016

+                       CRL.A. 1603/2013
      MOHD. AGAZ                                       ..... Appellant
                        Through :   Mr.Krishan Gupta, Advocate.


                        VERSUS
      THE STATE (GOVT. NCT OF DELHI)                   ..... Respondent
                        Through :   Mr.Tarang Srivastava, 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.No.1147/2013 titled 'Mohd.Sultan Ali vs. The State (NCT of

Delhi)'.

(S.P.GARG) JUDGE MARCH 30, 2016 / tr

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