Javed vs State (Nct Of Delhi)
2009 Latest Caselaw 685 Del

*                 HIGH COURT OF DELHI : NEW DELHI



                  Judgment reserved on : February 09, 2009

            Judgment delivered on : February 27, 2009


+                     (2)    Crl. A. No. 1004/2006
                                   &
                            Crl. M. B. No. 729/2008

%         Javed                        ...        Appellant

                      Through:    Mr. S.A. Rajput and Mr. R.K. Uppal,
                                  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.

For orders see Crl.A. No. 847/2006.

Sunil Gaur, J.

February 27, 2009 rs

Crl. Appeal Nos. 847 & 1004 of 2006 Page 1