Raghubir Singh & Anr. vs State
2011 Latest Caselaw 3560 Del

*         IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of Hearing : 13th July, 2011
                                                  Date of Decision : 26th July, 2011
+      CRL.A No.122/1998

RAGHUBIR SINGH & ANR.                                      ..... APPELLANTS
                    Through:                  Mr. U. N. Bhachawat, Sr. Adv. with
                                              Mr. Mahipal Malik and Mr. Uday
                                              Singh, Advocates.
                        Versus
STATE                                                      ...... 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?
          2. To be referred to the Reporter or not?
          3. Whether the Order should be reported
             in the Digest?

                                   JUDGMENT

G.P. MITTAL, J.

1. The present appeal is dismissed in terms of the judgment passed today in Crl.A.No.130/1998 tilted as 'Dharambir & Anr. v. State'.

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

(G.P. MITTAL) JUDGE

(S. RAVINDRA BHAT) JUDGE JULY 26, 2011 hs