Sunil Kumar vs State
2010 Latest Caselaw 4010 Del

               *            IN THE HIGH COURT OF DELHI AT NEW DELHI


                                                          Date of Reserve: 17th August, 2010

                                     Date of Order: August 30, 2010

                                    + Crl. Revision No.406 of 2008
%                                                                              30.08.2010
         Sunil Kumar                                                  ...Petitioner

         Versus

         State                                                        ...Respondents

Counsels:

Mr. Raman Sahney and Mr. Santosh Kumar for petitioner.
Mr. O.P. Saxena, APP for respondent/State .


         JUSTICE SHIV NARAYAN DHINGRA

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

2.       To be referred to the reporter or not?

3.       Whether judgment should be reported in Digest?


                                                  ORDER

1. In view of my decision in Baharat @ Popat v State Bail Appln. No.1943/2009, this

petition is not maintainable and is hereby dismissed.

August 30, 2010 SHIV NARAYAN DHINGRA, J rd

Crl. Revision No.406/2008 Sunil Kumar v State Page 1 Of 1