Smt. Devendri vs State

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                    Date of Hearing: 12th September, 2011
                                                     Date of Decision: 17th October, 2011
+     Crl. A. No.334/2008

      SMT. DEVENDRI                                    ..... Appellant
                             Through:     Ms. Nandita Rao, Advocate.

                    Versus
      STATE                                                 ..... Respondent
                             Through:     Mr. M.N.Dudeja, APP for the State.
      CORAM:
      HON'BLE MR. JUSTICE S. RAVINDRA BHAT
      HON'BLE MR. JUSTICE G.P.MITTAL

      1. Whether reporters of local papers may be
         allowed to see the Order?                          Yes
      2. To be referred to the Reporter or not?             Yes
      3. Whether the Order should be reported
         in the Digest?                                     Yes

                                  JUDGMENT

G. P. MITTAL, J.

1. The present Appeal is dismissed in terms of the judgment passed today in Crl.A.

No.702/2007 tilted as 'Manju Kumar vs. State (NCT of Delhi)'.

2. For detailed order, please see the above mentioned judgment.

(G.P. MITTAL) JUDGE (S. RAVINDRA BHAT) JUDGE OCTOBER 17, 2011 vk