Delhi High Court - Orders
Umar Khalid vs State Of National Capital Territory Of ... on 9 September, 2022
Author: Siddharth Mridul
Bench: Siddharth Mridul, Rajnish Bhatnagar
$~Special DB-Item-2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 173/2022
UMAR KHALID ..... Appellant
Through: Mr. Trideep Pais, Senior Advocate
with Ms. Sanya Kumar, Mr. Sahil
Ghai and Ms. Rakshanda Deka,
Advocates.
versus
STATE OF NATIONAL CAPITAL TERRITORY OF DELHI
..... Respondent
Through: Mr. Amit Prasad, SPP for State.
along with Mr. Ayodhya Prasad,
Advocate with Inspector Anil
Kumar and Inspector Lokesh
Sharma, P.S.: Special Cell, Lodhi
Colony.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 09.09.2022 Arguments have been heard.
Judgment is reserved.
Mr. Trideep Pais, learned counsel prays for and is granted two days' time to file a brief written synopsis of submissions, running into Signature Not Verified Digitally Signed CRL.A. 173/2022 Page 1 of 2 By:DURGESH NANDAN Signing Date:22.09.2022 16:24:05 not more than 04 to 05 pages, after providing an advance copy to learned counsel appearing on behalf of the respondent.
SIDDHARTH MRIDUL, J.
RAJNISH BHATNAGAR, J.
SEPTEMBER 09, 2022/rs Signature Not Verified Digitally Signed CRL.A. 173/2022 Page 2 of 2 By:DURGESH NANDAN Signing Date:22.09.2022 16:24:05