Lal Babu Ram vs State
2011 Latest Caselaw 4032 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                        Date of Hearing: 2nd August, 2011
                                                       Date of Decision: 18th August, 2011
+    CRL. A. 43/1998
      LAL BABU RAM                                ...APPELLANT
                Through:           Mr. Siddharth Aggarwal, Amicus Curiae with
                                   Ms. Stuti Gujral, Advocate.

                                         Versus
      STATE                                     ...RESPONDENT
                    Through:       Mr. Rajesh Mahajan, 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 dismissed in terms of the judgment passed today in Crl.A.No.20/1998 tilted as 'Maya Chanchal vs. State'.

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

(G.P. MITTAL) JUDGE

(S. RAVINDRA BHAT) JUDGE AUGUST 18, 2011 vk