Amit Kumar vs State
2009 Latest Caselaw 821 Del

*          IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                         Date of reserve : 03.03.2009
                                          Date of decision : 13.03.2009


+       Crl.App.198/1998

AMIT KUMAR                                            ...APPELLANT
                               Through: Mr. S.P. Singh Chaudhari with Mr.
                                         Y.R. Sharma and Navdeep Kumar,
                                         advs. for appellants.     Mr. K.B.
                                         Andley, sr. adv. with Mr. Shamikh,
                                         adv. for Appellant no.2

                                       Versus

STATE                                                ...RESPONDENT
                              Through: Mr. Navin Sharma, APP for the State.



CORAM:
HON'BLE MR. JUSTICE MOOL CHAND GARG

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

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 order see the judgment in Crl.App.159/1998.

MOOL CHAND GARG, J. March 13, 2009 ag