Delhi High Court - Orders
The State (Gnct Of Delhi) vs Khan Mohd. @ Guddu on 14 December, 2021
Author: Siddharth Mridul
Bench: Siddharth Mridul, Anup Jairam Bhambhani
$~S-30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 201/2021
THE STATE (GNCT OF DELHI) ..... Petitioner
Through: Mr. Ashish Dutta, APP for the
State along with Mr. Shailendra
Kumar Singh, P.S.: Jafrabad,
Delhi.
versus
KHAN MOHD. @ GUDDU ..... Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 14.12.2021 CRL.M.A. 20010/2021(Exemption) Allowed, subject to just exceptions. The application is disposed of accordingly.
CRL.L.P. 201/2021The Registry is directed to requisition the Trial Court Record so as to be available for the perusal of this court on the next date of hearing.
The Registry is also directed to provide a copy of the Trial Court Record to Mr. Ashish Dutta, learned APP appearing for the State.
List on 08.04.2022.
SIDDHARTH MRIDUL, J.
ANUP JAIRAM BHAMBHANI, J.
DECEMBER 14, 2021/N Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:DURGESH NANDAN Signing Date:15.12.2021 CRL.L.P. 201/2021 Page 1 of 1 16:39:57