State (Delhi Admin) vs Roshan Lal
2010 Latest Caselaw 4079 Del

           THE HIGH COURT OF DELHI AT NEW DELHI

%                                 Judgment Reserved on: 20.08.2010
                                  Judgment Pronounced on: 01.09.2010

+             CRL.A. 226/1997

STATE (DELHI ADMIN)                                   ..... Appellant


                                   versus

ROSHAN LAL
                                                      ..... Respondent

Advocates who appeared in this case: For the Appellant : Mr K.K. Sood, Sr Advocate with Ms Richa Kapoor, APP and Mr Kunal Malhotra, Advocate.

For the Respondent :Mr I.U. Khan with Mr Ghanshyam Sharma and Mr Aman Khan, Advocates.

CORAM:-

HON'BLE MR JUSTICE BADAR DURREZ AHMED HON'BLE MR JUSTICE V.K. JAIN

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

2. To be referred to the Reporter or not? Yes

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

V.K. JAIN, J

For orders, see Crl.A. No. 232/1997.

(V.K. JAIN) JUDGE

(BADAR DURREZ AHMED) JUDGE SEPTEMBER 01, 2010 Ag