Karuppan vs State

*            IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                              RESERVED ON: 18.05.2011
                                                           PRONOUNCED ON: 26.05.2011

+                      CRIMINAL APPEAL NO. 187/1998

       KARUPPAN                                                          ..... Appellant

                                       versus

       STATE                                                             ..... Respondent

Appearance : Mr. Manu Sharma, Amicus Curiae in Crl.A.No.187/1998.

Mr. Lovkesh Sawhney, APP for the State CORAM:

MR. JUSTICE S. RAVINDRA BHAT MR. JUSTICE G.P. MITTAL

1. Whether the Reporters of local papers YES may be allowed to see the judgment?

2. To be referred to Reporter or not? YES

3. Whether the judgment should be YES reported in the Digest?

MR. JUSTICE S.RAVINDRA BHAT % The present appeal is allowed in terms of the judgment passed today in Crl.A. No. 16/1998 titled T.Murugan Vs. State of Delhi.

For detailed order, see the above mentioned judgment.

S. RAVINDRA BHAT (JUDGE) G.P.MITTAL (JUDGE) May 26, 2011 Page 1