Vikas Thukral @ Vicky & Ors. vs State & Anr.
2010 Latest Caselaw 1619 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

                                             Date of Reserve    : 19.03.2010
                                             Date of Decision   : 22.03.2010

        Crl.M.C. 354/2005

        VIKAS THUKRAL @ VICKY & ORS.        ..... Petitioners
                       Through:  Mr. Ankur Goel, Adv.

                            VERSUS
        STATE & ANR.                                 ..... Respondents
                            Through: Mr. Navin Sharma, APP for State
                                     with Inspector Puran Chand, P.S.
                                     Shalimar Bagh
                                     Mr. PP Malhotra, ASG with
                                     Mr.Satish Aggarwala and Ms.Pooja
                                    Bhaskar, Advcates for R-2

        CORAM:
        HON'BLE MR. JUSTICE MOOL CHAND GARG

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

2.      To be referred to Reporter or not?                             Yes

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

:       MOOL CHAND GARG, J.

For orders, see judgment in Crl.M.C. 2344/200.

MOOL CHAND GARG, J.

MARCH 22, 2010/nm-ag