Vinod Kumar @ Bittu vs State
2009 Latest Caselaw 4759 Del

Citation : 2009 Latest Caselaw 4759 Del
Judgement Date : 20 November, 2009

Delhi High Court

Vinod Kumar @ Bittu vs State on 20 November, 2009

Author: A. K. Pathak

           HIGH COURT OF DELHI: NEW DELHI
+        CRL. APPEAL NO. 262/2001
%        Judgment reserved on: 11th November, 2009
         Judgment delivered on: 20th November, 2009

VINOD KUMAR @ BITTU                      .......Appellant
                 Through: Mr. Vineet Malhotra, Mr. K.
                          Singhal   and      Mr.    Shanker
                          Chhabra, Advs.
                  Versus

STATE                                     .....Respondent
                   Through: Mr. Lovkesh Sawhney, APP

Coram:
HON'BLE MR. JUSTICE A.K. PATHAK

    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?


A.K. PATHAK, J.

For orders see Crl. Appeal No. 222/2001.

A.K. PATHAK, J.

November, 20 2009 ga

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