Delhi High Court - Orders
Umar Khalid vs State Of National Capital Territory Of ... on 7 September, 2022
Author: Siddharth Mridul
Bench: Siddharth Mridul, Rajnish Bhatnagar
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* 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, Advocate.
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
% 07.09.2022 Mr. Amit Prasad, learned SPP has concluded his arguments, on behalf of the State.
At request of Mr. Trideep Pais, learned senior counsel appearing on behalf of Umar Khalid, the appellant, in order to enable him to rebut the arguments made on behalf of the State, renotify on 09.09.2022 at 2:15 p.m. SIDDHARTH MRIDUL, J.
RAJNISH BHATNAGAR, J.
SEPTEMBER 07, 2022/rs Signature Not Verified Digitally Signed CRL.A. 173/2022 Page 1 of 1 By:DURGESH NANDAN Signing Date:22.09.2022 16:16:51