Yamin @ Sohail vs The State (Govt.Of Nct Of Delhi)
2016 Latest Caselaw 3828 Del

Citation : 2016 Latest Caselaw 3828 Del
Judgement Date : 20 May, 2016

Delhi High Court

Yamin @ Sohail vs The State (Govt.Of Nct Of Delhi) on 20 May, 2016

Author: S. P. Garg

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      RESERVED ON : MAY 16, 2016
                                      DECIDED ON : MAY 20, 2016

+                  CRL.A.811/2015 & Crl.M.A.10016/2015
      YAMIN @ SOHAIL                                   ..... Appellant
                          Through :   Mr.Ashwani Kumar Sharma,
                                      Advocate.
                    Versus
      THE STATE (GOVT.OF NCT OF DELHI)                 ..... Respondent
                          Through :   Mr.Amit Gupta, APP.


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

S.P.GARG, J.

1. The present appeal is dismissed in terms of a detailed common judgment delivered today which is placed in the file of Crl.A.No.1496/2013 titled Vicky @ Vikas vs.State.

(S.P.GARG) JUDGE May 20, 2016/sa

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