Jamaluddin vs State
2011 Latest Caselaw 4206 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                     Date of Hearing: 8th August, 2011
                                                    Date of Decision: 29th August, 2011
+    CRL. A. 110/2002

      JAMALUDDIN                                              ...APPELLANT
               Through:            Mr. Bhupesh Narula, Advocate
                                       Versus
      STATE                                                      ...RESPONDENT
                    Through:       Mr. M.N. Dudeja, APP 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 allowed in terms of the judgment passed today in Crl.A.

No.852/2001 tilted as 'Rajpal Singh & Anr. vs. State.

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

(G.P. MITTAL) JUDGE

(S. RAVINDRA BHAT) JUDGE AUGUST 29, 2011 vk