Chaudhry Mukhiya vs State (Gnct Of Delhi)
2016 Latest Caselaw 4169 Del

Citation : 2016 Latest Caselaw 4169 Del
Judgement Date : 30 May, 2016

Delhi High Court

Chaudhry Mukhiya vs State (Gnct Of Delhi) on 30 May, 2016

*      IN THE HIGH COURT OF DELHI AT NEW DELHI


                              RESERVED ON : 13th MAY, 2016
                              DECIDED ON : 30th MAY, 2016

+                        CRL.A.407/2014
      CHAUDHRY MUKHIYA                                  ..... Appellant
                         Through :   Mr.Chetan Lokur, Advocate with
                                     Mr.Nitish Chaudhary, Advocate.
                         VERSUS
      STATE (GNCT OF DELHI)                             ..... Respondent
                         Through :   Mr.Vinod Diwakar, 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.143/2014 titled 'Bihari Mukhiya vs. State (GNCT of Delhi) '.

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

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