Delhi High Court - Orders
State Of Nct Of Delhi vs Tauhid Khan @ Shahid @ Lamba & Ors on 25 August, 2022
Author: Anoop Kumar Mendiratta
Bench: Anoop Kumar Mendiratta
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 202/2021
STATE OF NCT OF DELHI ..... Petitioner
Through: Mr. Laksh Khanna, APP for the State
with SI Deepak Mahla from PS
Special Cell.
versus
TAUHID KHAN @ SHAHID @ LAMBA & ORS...... Respondents
Through: Mr. Apoorva Vyas and Mr. Vikrant
Pandey, Advocates for respondent
nos. 1 & 2.
CORAM:
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
ORDER
% 25.08.2022 Criminal Leave Petition has been preferred on behalf of the petitioner under Section 378 Cr.P.C. against order dated 27.11.2020 passed by learned Special Judge-NDPS, Patiala House Courts, whereby the respondents were acquitted of offence under sections 21(c)/25(A)/29 NDPS Act, in FIR No. 17/2012, registered at PS Special Cell.
Mr. Vikrant Pandey, Advocate appearing on behalf of the respondent nos. 1 & 2 seeks time to file reply.
Respondent no. 3 be served by all permissible modes on necessary steps being taken by learned counsel for the petitioner, returnable for 17.02.2023.
Trial Court Record be summoned in digital format. List on 17.02.2023.
ANOOP KUMAR MENDIRATTA, J.
AUGUST 25, 2022/akc Signature Not Verified Digitally Signed By:DINESH CHANDRA Signing Date:26.08.2022 19:39:28