LAWS(DLH)-2021-3-74

NASIR KHAN Vs. STATE OF NCT OF DELHI

Decided On March 10, 2021
NASIR KHAN Appellant
V/S
STATE OF NCT OF DELHI Respondents

JUDGEMENT

(1.) The hearing has been conducted through video conferencing. Crl.M.A. 3849/2021 (for early hearing)

(2.) Notice issued.

(3.) Mr.G.M.Farooqui, learned Additional Public Prosecutor for State, accepts notice.