Mohd. Nabi vs State & Another
2009 Latest Caselaw 904 Del

*              HIGH COURT OF DELHI : NEW DELHI

        Judgment reserved on :March 4, 2009

       Judgment delivered on : March 19, 2009

+                 Crl. Appeal No. 589/1999

%       Mohd. Nabi                                   ...       Appellant

                               Through:   Mr. T.N.Tripathi, Advocate

                                      versus
       State & Another                                ..Respondents

                               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. 503/1999.

Sunil Gaur, J. March 19, 2009 rs

Crl. Appeal Nos. 503 & 589 of 1999] Page 1 Page 1