Vinay Kumar @ Vinay Kumar Kedia vs State & Anr
2009 Latest Caselaw 70 Del

*               HIGH COURT OF DELHI : NEW DELHI

           Judgement reserved on: January 07, 2009
            Judgement delivered on: January 13, 2009

+                 Crl.M.C. No. 1230/2007


      Vinay Kumar @ Vinay Kumar Kedia           ...  Petitioner
                    Through: Mr.R.N.Mittal, Sr.Adv. with
                              Mr.Anurag Ahluwalia, Advocate.
                              Petitioner in person.

                                versus
      State & Anr                                 ...  Respondents
                Through:   Mr.R.N.Vats, Addl. Public Prosecutor
                           For State
                           Mr.Viraj R.Dattar for respondent No.2.


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.M.C.No.1227/2007.

SUNIL GAUR, J. January 13, 2009 dkg