C.D.Ramesh & Anr. vs State Of Nct Of Delhi & Ors.
2010 Latest Caselaw 5061 Del

               *              IN THE HIGH COURT OF DELHI AT NEW DELHI


                                                             Date of Reserve: September 30th 2010

                                       Date of Order: November 2nd , 2010

                                       + W.P. (Crl.) No. 1059 of 2008
%                                                                                       02.11.2010
         C.D. Ramesh & Anr.                                                    ...Petitioners

         Versus

         State NCT of Delhi & Ors.                                             ...Respondents

Counsels:

Mr. Sudhir Kumar for petitioner
Mr. Vaibha Sharma for Mr. Ranjeet Kapoor, ASC for State.


         JUSTICE SHIV NARAYAN DHINGRA

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

2.       To be referred to the reporter or not?

3.       Whether judgment should be reported in Digest?


                                                   JUDGMENT

1. In view of my decision in W.P.(Crl.) 960 of 2008 titled Sandeep Kumar Jha v

State & Ors. decided on 2nd November 2010, this petition is allowed and FIR No.37 of

2006 dated 19th January 2006 registered with PS Defence Colony, New Delhi under

Sections 406, 420 read with Section 120B IPC and the proceedings emanating therefrom

are hereby quashed.

November 02, 2010                                                    SHIV NARAYAN DHINGRA, J
rd




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