Jakir Ali vs State (Nct Of Delhi)
2009 Latest Caselaw 1613 Del

*                  HIGH COURT OF DELHI : NEW DELHI

                    Judgment reserved on : April 16, 2009
                    Judgment delivered on: April 23, 2009

+                                  Crl. A. No. 227/2007
                                Crl. M.(B). No. 1639/207
                                Crl. M.(B). No. 984/2008

%       Jakir Ali                                            ...  Appellant
                          Through:          Mr. D.S. Sidhu and Mr. D.P. Chopra,
                                            Advocates
                                             versus
        State (NCT of Delhi)                                 ...  Respondent
                  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.

1. For orders see Crl. A. No. 947/2006.

Sunil Gaur, J.

April 23, 2009 rs

Crl. A. Nos. 947 & 1041 of 2006 and Crl. A. Nos. 227 & 352 of 2007 Page 1