Narender Kumar vs The State (Nct Of Delhi)
2010 Latest Caselaw 477 Del

Citation : 2010 Latest Caselaw 477 Del
Judgement Date : 28 January, 2010

Delhi High Court

Narender Kumar vs The State (Nct Of Delhi) on 28 January, 2010

Author: A. K. Pathak

            HIGH COURT OF DELHI: NEW DELHI
+         CRL. A. No. 693/2003
%
NARENDER KUMAR                                   ......Appellant

                     Through: Mr. Satish Tamta and Ms. Rushi
                              Kapur, Advs. for respondent No.2.
                     Versus

The STATE (NCT OF DELHI)                    .....Respondent
                  Through: Mr. M.P. Singh, APP for the State.



          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

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