Mohd. Farid vs The State (Nct Of Delhi)
2009 Latest Caselaw 321 Del

*                      HIGH COURT OF DELHI : NEW DELHI

               Judgment reserved on : January 22, 2009

               Judgment delivered on : January 30, 2009


+                            Crl. A. No. 907/2006

       Mohd. Farid                                 ...         Appellant
                             Through:    Mr. R.N. Jha, Advocate

                                        versus

       The 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. 182/2006.

SUNIL GAUR, J.

January 30, 2009 rs

Crl. A. No.182/06 & 907/06 Page 1