Mohammad Samad Alam @ Sanjay vs State Of Delhi Nct
2017 Latest Caselaw 3653 Del

Citation : 2017 Latest Caselaw 3653 Del
Judgement Date : 26 July, 2017

Delhi High Court

Mohammad Samad Alam @ Sanjay vs State Of Delhi Nct on 26 July, 2017

*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                       RESERVED ON : 2nd FEBRUARY, 2017
                        DECIDED ON : 26th JULY, 2017

+                     CRL.A. 1755/2014

      MOHAMMAD SAMAD ALAM @ SANJAY ..... Appellant
                 Through : Mr.Michael Peter, Advocate.
                 versus
      STATE OF DELHI NCT                     ..... Respondent
                      Through :   Mr.Akshai Malik, 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.1719/2014 titled 'Mohd. Firoz vs. State (Govt. of NCT of Delhi)'.

(S.P.GARG) JUDGE JULY 26, 2017 / tr

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