Ramesh vs The State Of Nct Of Delhi
2009 Latest Caselaw 1260 Del

Citation : 2009 Latest Caselaw 1260 Del
Judgement Date : 8 April, 2009

Delhi High Court

Ramesh vs The State Of Nct Of Delhi on 8 April, 2009

Author: Sunil Gaur

*               HIGH COURT OF DELHI : NEW DELHI
                Judgment reserved on : March 26, 2009

                 Judgment delivered on : April 08, 2009


+               Crl. A. No. 1026/2006

%        Ramesh                                  ...  Appellant
                         Through: Mr. Vijay Singh Charak, Advocates

                                     versus

         The State of NCT of Delhi           ...  Respondents
                   Through: Mr. Amit Sharma, Additional Public
                             Prosecutor for State

CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR

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

2. To be referred to Reporter or not?

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



SUNIL GAUR, J.

8. For orders see Crl.A. No. 194/2006.

SUNIL GAUR, J.

April 08, 2009 Rs/pkb

Crl. A.Nos. 1026 & 194 of 2006 Page 1

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