Vijay Kumar Tripathy @ Lamboo vs State Of Nct Of Delhi
2011 Latest Caselaw 3455 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                       Date of hearing: 14th July, 2011
                                                      Date of Decision: 20th July, 2011
+     CRL. A. 350/2011

      VIJAY KUMAR TRIPATHY @ LAMBOO            ......APPELLANT
                Through:   Mr. Siddharth Aggarwal, Advocate.


                                       Versus
      STATE OF NCT OF DELHI                    ......RESPONDENT
                 Through:   Mr. Lovkesh Sawhney, 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.346/2011 tilted as 'CHANDER SHEKHAR @ SHEKHAR v. STATE OF NCT OF DELHI'.

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

Crl. M.(Bail) No.460/2011

3. This application has become infructuous and the same is accordingly dismissed.

(G.P. MITTAL) JUDGE

(S. RAVINDRA BHAT) JUDGE JULY 20, 2011 vk