Rajjan vs The State Of Nct Of Delhi
2009 Latest Caselaw 1299 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI


%                      Date of Decision : 9th of April, 2009

+                      Crl. Appeal No. 501/2004

#     RAJJAN                                  ..... Appellant
!                      Through: Ms. Charu Verma, Amicus Curiae

                       versus


$     THE STATE OF NCT OF DELHI            ..... Respondent
^                  Through: Mr. M.N. Dudeja, APP

*     CORAM:
      HON'BLE MR. JUSTICE B.N.CHATURVEDI
      HON'BLE MR. JUSTICE P.K. BHASIN
      1.     Whether the Reporters of local papers
             may be allowed to see the judgment?
      2.     To be referred to the Reporter or not?
      3.     Whether the judgment should be
             reported in the Digest?

: B.N.CHATURVEDI, J.

For orders, see Crl.Appeal No.460/2004.

(B.N.CHATURVEDI) JUDGE

(P.K. BHASIN) JUDGE April 15, 2009 BG