Garima Jain vs State
2009 Latest Caselaw 590 Del

*        IN THE HIGH COURT OF DELHI AT NEW DELHI

+      Bail Application No.415 /2008

%                              Reserved on     : 10.02.2009
                               Date of decision: 18.02.2009

GARIMA JAIN                                      ...Petitioner


                          Versus

STATE                                           ...Respondent


Advocates who appeared for the parties

For Petitioners           : Mr.Sidharth Luthra, Sr.Advocate with
                            Mr.Saket Sikri, Advocate
For State                 : Mr.Navin Sharma, APP for State

CORAM:
HON'BLE MR. JUSTICE MOOL CHAND GARG

1.    Whether the Reporters of local papers               No
      may be allowed to see the judgment?

2.    To be referred to Reporter or not?                  No


3.    Whether the judgment should be                      No
      reported in the Digest?

MOOL CHAND GARG, J.

For orders see Bail Application No.414/2008

MOOL CHAND GARG, J. February 18, 2009 dc