State (Govt. Of Nct Of Delhi) vs Rajnish Kumar Singhal & Others
2010 Latest Caselaw 1412 Del

                                                           R-6 & 7


                  HIGH COURT OF DELHI : NEW DELHI

                Judgment Reserved on: March 4, 2010

                Judgment Pronounced on: March 12, 2010


+               Criminal Revision Petition No. 152 of 2005


%       State (Govt. of NCT of Delhi)              ......      Petitioner

                        Through:         Mr. R.N. Vats, Additional Public
                                         Prosecutor for respondent-State

                                         Vs.

        Rajnish Kumar Singhal & Others ........                Respondents

                        Through:         Mr. D.C. Mathur, Senior Advocate,
                                         with Mr. Pradeep Kumar Arya & Mr.
                                         Narinder Chaudhary, Advocates

                                         &

                Criminal Revision Petition No. 300-303 of 2005


%       Trilok Chand Singhal & Others             ......       Petitioners

                        Through:         Mr. D.C. Mathur, Senior Advocate,
                                         with Mr. Pradeep Kumar Arya & Mr.
                                         Narinder Chaudhary, Advocates

                                         Vs.

        State (Govt. of NCT of Delhi             ........      Respondent

                        Through:         Mr. R.N. Vats, Additional Public
                                         Prosecutor for respondent-State

Crl. Revision Petition No. 152 of 2005                                   Page 1
 CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR

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

2. To be referred to Reporter or not?               No

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

SUNIL GAUR, J.

1. For orders see Criminal Revision Petition No. 300-03 of

2005.

Sunil Gaur, J.

March 12, 2010 rs

Crl. Revision Petition No. 152 of 2005 Page 2