WASIM Vs. STATE (GNCT OF DELHI)

JUDGEMENT

(1.) By the present application, the appellant seeks regular bail. The learned counsel for the petitioner does not press the present application. The application is dismissed as not pressed.

(2.) With the consent of the parties, the appeal itself is taken up for final hearing and disposal.

(3.) Learned counsel for the appellant at the outset submits that he has instructions not to contest the matter on merits. She further submits that she does not contest the conviction but challenge is limited to the order on sentence.