Pankaj Chaudhary vs The State (Govt. Of Nct) Of Delhi
2011 Latest Caselaw 4011 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                       Date of Hearing: 11th August, 2011
                                                       Date of Decision: 17th August, 2011
+     CRL. A. 993/2009
        PANKAJ CHAUDHARY                                   ...APPELLANT
                  Through:           Mr. Gopi Chand, Advocate with
                                     Appellant present in JC.

                                         Versus
        THE STATE (GOVT. OF NCT) OF DELHI        ...RESPONDENT
                   Through:   Mr. Saleem Ahmed, ASC for the State.

        CORAM:
        HON'BLE MR. JUSTICE S. RAVINDRA BHAT
        HON'BLE MR. JUSTICE G.P.MITTAL

        1. Whether reporters of local papers may be
           allowed to see the Order?                                No
        2. To be referred to the Reporter or not?                   No
        3. Whether the Order should be reported
           in the Digest?                                           No

                                   JUDGMENT

G.P. MITTAL, J.

1. The present appeal is partly allowed in terms of the judgment passed today in Crl.A.No.813/2011 tilted as 'State vs. Pankaj Chaudhary'.

2. For detailed order, please see the above mentioned judgment.

(G.P. MITTAL) JUDGE

(S. RAVINDRA BHAT) JUDGE AUGUST 17, 2011 vk