Irshad Ali @ Deepak vs The State
2009 Latest Caselaw 3441 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

+       Crl.Rev.P. 107/2009


%                                    Date of reserve: 11.08.2009
                                     Date of decision: 28.08.2009

IRSHAD ALI @ DEEPAK                                   ...PETITIONER
                        Through:     Mr. M. Sufian Siddiqui, adv.


                                  Versus

THE STATE                                              ...RESPONDENT
                       Through:      Mr. G.E. Vahanvati, Attorney
                                     General of India.
                                     Ms. Mukta Gupta, Sr. Standing
                                     Counsel for State
                                     Mr. Harish Gulati, Adv. for CBI

CORAM:
HON'BLE MR. JUSTICE MOOL CHAND GARG

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?

:      MOOL CHAND GARG, J.

For orders see Crl.M.C.781/2009

MOOL CHAND GARG, J. AUGUST 28, 2009 ag