Yogesh Sharma vs State (Nct Of Delhi)
2009 Latest Caselaw 1615 Del

*                  HIGH COURT OF DELHI : NEW DELHI

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

+                                  Crl. A. No. 352/2007

%       Yogesh Sharma                            ...  Appellant
                 Through:                   Mr. Mahesh Kumar Patel, Advocate.

                                              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