Delhi High Court - Orders
Ariz Khan vs State Of Delhi on 1 June, 2022
Author: Siddharth Mridul
Bench: Siddharth Mridul
$~S-31, 32, 33 & 34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 9/2022
ARIZ KHAN ..... Appellant
Through: Mr. M.S. Khan, Mr. Prashant
Prakash and Ms. Qausar Khan,
Advocates.
versus
STATE OF DELHI ..... Respondent
Through: Mr. Tarang Srivastava, APP for
the State.
S-32
+ CRL.A. 1196/2013
SHAHZAD AHMED ..... Appellant
Through: None
versus
STATE ..... Respondent
Through: Mr. Tarang Srivastava, APP for
the State.
S-33
+ CRL.A. 1459/2013
STATE ..... Appellant
Through: Mr. Tarang Srivastava, APP for
the State.
versus
SHAHZAD AHMAD ..... Respondent
Through: None
S-34
+ DEATH SENTENCE REF. 1/2022
STATE ..... Petitioner
Through: Mr. Tarang Srivastava, APP for
the State.
Signature Not Verified
CRL.A. 9/2022, CRL.A. 1196/2013, CRL.A. 1459/2013
Digitally Signed & DEATH SENTENCE REF. 1/2022 Page 1 of 2
By:DURGESH NANDAN
Signing Date:03.06.2022
12:37:05
versus
ARIZ KHAN ALIAS JUNAID ALIAS ANNA ALIS SALIM
..... Respondent
Through: Mr. M.S. Khan, Advocate.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 01.06.2022 At joint request of learned counsel appearing on behalf of the parties, the hearing of these connected appeals, is adjourned.
List on 01.09.2022.
The Registry is directed to provide electronic copies of the trial court record in Crl. A. No. 9/2022, which is in two distinct volumes, to learned counsel appearing on behalf of the parties expeditiously.
SIDDHARTH MRIDUL, J VIKAS MAHAJAN, J JUNE 01, 2022/rs Click here to check corrigendum, if any Signature Not Verified CRL.A. 9/2022, CRL.A. 1196/2013, CRL.A. 1459/2013 Digitally Signed & DEATH SENTENCE REF. 1/2022 Page 2 of 2 By:DURGESH NANDAN Signing Date:03.06.2022 12:37:05