Nitin Gupta vs State & Ors
2008 Latest Caselaw 1404 Del

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+                Crl. M.C. 70/2007


%                         DATE OF DECISION : 20th AUGUST, 2008

     NITIN GUPTA                              ..... Petitioner

                      Through:    None.

                 versus


     STATE & ORS                              ....Respondents

                      Through:    Mr. R.N. Vats, APP for the State.



CORAM:

HON'BLE MR. JUSTICE MANMOHAN

1. Whether Reporters of local papers may                           No
   be allowed to see the judgment?
2. To be referred to the Reporter or not?                          No
3. Whether the judgment should be reported in the digest?          No

                      JUDGMENT

MANMOHAN, J: (ORAL)

1. Despite a pass-over, none is present on behalf of the petitioner.

2. However, I have perused the file and I find that the petitioner

has already been granted regular bail by learned Additional Sessions

Judge vide its order dated 22nd November, 2006. Consequently, the

prayer made by the petitioner for quashing of order dated 17th

November, 2006 passed MM, rejecting petitioner's bail, does not

survive.

3. Accordingly the petition is dismissed as infructuous.

August 20, 2008                               MANMOHAN, J.
rb