Harkesh vs State
2009 Latest Caselaw 642 Del

                                                           R-2&3
*             HIGH COURT OF DELHI : NEW DELHI

        Judgment reserved on : February 09, 2009
        Judgment delivered on : February 25, 2009

+                       Crl. A. No. 414/1999

%     Harkesh                            ...         Petitioner
                  Through:    Mr. Sidharth Luthra, Sr. Advocate
                              with Mr. Kuldeep Kumar, Ms.
                              Arunhati Katju and Mr. Aditya
                              Singla, Counsel for the Petitioner

                                  versus

      State                              ...        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.

5. For orders see Crl.A. No. 399/1999.

Sunil Gaur, J.

February 25, 2009 pkb

Crl. A. No. 399/1999 & 414/1999 Page 1