Hem Chand @ Hemu vs State N.C.T. Of Delhi
2009 Latest Caselaw 1410 Del

Citation : 2009 Latest Caselaw 1410 Del
Judgement Date : 15 April, 2009

Delhi High Court

Hem Chand @ Hemu vs State N.C.T. Of Delhi on 15 April, 2009

Author: B.N.Chaturvedi

*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI





%				Date of Decision : 15th of April, 2009



Crl. Appeal No. 411/2006



#	HEM CHAND @ HEMU			        ..... Appellant

	Through: Mr. Sandeep Sethi, Sr. Adv. with Mr. Anurag Jain, Adv. 



				versus





$	STATE N.C.T. OF DELHI         		     ..... Respondent

^				Through: Mr. M.N. Dudeja, APP



*	CORAM:

	 HON'BLE MR. JUSTICE B.N.CHATURVEDI

	 HON'BLE MR. JUSTICE G.S. SISTANI




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.327/2006.

(B.N.CHATURVEDI)

JUDGE

(G.S.SISTANI)

JUDGE

April 15, 2009/BG

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