Omwati vs The State (Nct Of Delhi)
2010 Latest Caselaw 460 Del

           HIGH COURT OF DELHI: NEW DELHI


+        CRL. REV. P. NO. 1017/2003


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OMWATI                                          ..... Petitioner

                    Through: Mr. Abhishek Rai, Adv.

                    Versus

The STATE (NCT OF DELHI)                        .....Respondent

                    Through: Mr. M.P. Singh, APP for the State.
                              Mr. Satish Tamta and Ms. Rushi
                              Kapur, Advs. for respondent No.2.



         Judgment reserved on: 22nd January, 2010
         Judgment delivered on: 28th January, 2010


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


    1. Whether the Reporters of local papers
       may be allowed to see the judgment?      Not necessary

    2. To be referred to Reporter or not?       Not necessary

    3. Whether the judgment should be           Not necessary
       reported in the Digest?


A.K. PATHAK, J.

For orders see Crl. A. No. 687/2003.

A.K. PATHAK, J

January 28, 2010/ga