State vs Raman Mahajan & Anr.
2011 Latest Caselaw 5464 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                             RESERVED ON: OCTOBER 21, 2011
                                        PRONOUNCED ON: NOVEMBER 14, 2011

+                              CRL. APPEAL NO. 175/1999

STATE                                                 ..... Appellant
                               Through: Mr.M.N.Dudeja and Ms.Richa Kapoor, APP for
                                        the State.
                      Versus
RAMAN MAHAJAN & ANR                        ..... Respondents

Through: Mr. A.K. Chaudhary and Anil Kr. Choudhary, Advocates with Mr.Raman Mahajan and Ms. Mohini Mahajan in person CORAM:

MR. JUSTICE S. RAVINDRA BHAT MS. JUSTICE PRATIBHA RANI

1. Whether the Reporters of local papers may be allowed to see the judgment? Yes

2. To be referred to Reporter or not? Yes

3. Whether the judgment should be Yes reported in the Digest?

MS. JUSTICE PRATIBHA RANI %

1. The present Criminal Appeal being Crl. A. No. 175/1999 is dismissed in terms of the separate judgment passed today in Crl. Appeal No. 145/1998 titled Raman Mahajan vs. State.

2. For detailed order, please see judgment in Crl. Appeal No. 145/1998.

PRATIBHA RANI, J

S. RAVINDRA BHAT, J NOVEMBER 14, 2011 ST