Manish Kumar vs State (Nct Of Delhi)
2009 Latest Caselaw 4150 Del

*        IN THE HIGH COURT OF DELHI AT NEW DELHI

+        Bail.Appn. 1006/2009
                                         Date of Reserve: 06.10.2009
                                         Date of Decision:13.10.2009


         MANISH KUMAR                                     ..... Petitioner
                     Through: Mr. S.K. Rai, adv.


                                     Versus


         STATE (NCT of DELHI)                         ..... Respondent
                        Through: Mr. Arvind Kr. Gupta, APP for state
                                   Mr. Jai Singh, Insp. P.S. Hari Nagar


         CORAM:
         HON'BLE MR. JUSTICE MOOL CHAND GARG

1.       Whether the Reporters of local papers may be allowed    Yes
         to see the judgment?

2.       To be referred to Reporter or not?                      Yes

3.       Whether the judgment should be reported in the Digest? Yes

:        MOOL CHAND GARG, J


         For orders see Bail Appn.1005/2009.




                                               MOOL CHAND GARG, J.

OCTOBER 13, 2009 dc