Delhi High Court
Mohd. Farid vs The State (Nct Of Delhi) on 30 January, 2009
Author: Sunil Gaur
Bench: Sunil Gaur
* HIGH COURT OF DELHI : NEW DELHI
Judgment reserved on : January 22, 2009
Judgment delivered on : January 30, 2009
+ Crl. A. No. 907/2006
Mohd. Farid ... Appellant
Through: Mr. R.N. Jha, Advocate
versus
The State (NCT of Delhi) ... Respondent
Through: Mr. Amit Sharma, Additional Public
Prosecutor for State.
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
1. Whether the Reporters of local papers may
be allowed to see the judgment?
2. To be referred to Reporter or not?
3. Whether the judgment should be reported
in the Digest?
SUNIL GAUR, J.
1. For orders see Crl. A.No. 182/2006.
SUNIL GAUR, J.
January 30, 2009 rs Crl. A. No.182/06 & 907/06 Page 1