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Rais Ahmed vs State Nct Of Delhi
2021 Latest Caselaw 1670 Del

Citation : 2021 Latest Caselaw 1670 Del
Judgement Date : 4 June, 2021

Delhi High Court
Rais Ahmed vs State Nct Of Delhi on 4 June, 2021
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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                          Reserved on: 31st May, 2021
                                           Decided on: 4th June, 2021


+                 BAIL APPLN. 1475/2021

      RAIS AHMED                                       ..... Petitioner
               Represented by:       Mr.Mir Akhtar Hussain, Advocate.

                        versus
      STATE NCT OF DELHI                                  ..... Respondent

Represented by: Mr.Rajat Nair, Spl. P.P. for State with Mr.Shantanu Sharma and Mr.Dhruv Pande, Advocates with Inspector Data Ram Yadav, Crime Branch and Inspector Prem Chandra Khanduri, (I.O.)

CORAM:

HON'BLE MS. JUSTICE MUKTA GUPTA

For orders, see Bail Appl. No.1423/2021 'Shabir Ali vs. State of NCT of Delhi'.

(MUKTA GUPTA) JUDGE JUNE 04, 2021 'vn'

Signature Not Verified Digitally Signed By:JUSTICE MUKTA GUPTA Signing Date:04.06.2021 16:29:46

 
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