Balraj vs The State (Nct Of Delhi)
2010 Latest Caselaw 478 Del

Citation : 2010 Latest Caselaw 478 Del
Judgement Date : 28 January, 2010

Delhi High Court

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

Author: A. K. Pathak

           HIGH COURT OF DELHI: NEW DELHI


+        CRL. A. No. 712/2003
%
BALRAJ                                          ......Appellant

                    Through: None for the appellant.

                    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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