Alam @ Madari @ Asgar Alam vs The State ( Nct Of Delhi)
2022 Latest Caselaw 2537 Del

                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                              Reserved on    : 29th August, 2022
                                                         Pronounced on: 12th October, 2022

                          +      CRL.A. 395/2018

                          [email protected] MADARI @ ASGAR ALAM                              ..... Appellant
                                             Represented by:   Mr. Piyush Pathak, Adv.
                                                  versus

                          THE STATE (GOVT. OF NOT DELHI)               ..... Respondent
                                        Represented by: Mr. Prithu Garg, APP for State
                                                        with Insp. Ravindra Dagar, PS
                                                        Kamla Market.
                          CORAM:
                          HON'BLE MS. JUSTICE MUKTA GUPTA
                          HON'BLE MR. JUSTICE ANISH DAYAL

                                                     JUDGMENT

ANISH DAYAL, J.

For orders, see judgment in CRL. A. 189/2018.

(ANISH DAYAL) JUDGE

(MUKTA GUPTA) JUDGE OCTOBER 12, 2022/rk

Signature Not Verified Digitally Signed By:MANISH KUMAR CRL.A.395/2018 Page 1 Signing Date:13.10.2022 14:58:36