Delhi High Court
Yogesh Sharma vs State (Nct Of Delhi) on 23 April, 2009
Author: Sunil Gaur
Bench: Sunil Gaur
* HIGH COURT OF DELHI : NEW DELHI
Judgment reserved on : April 16, 2009
Judgment delivered on: April 23, 2009
+ Crl. A. No. 352/2007
% Yogesh Sharma ... Appellant
Through: Mr. Mahesh Kumar Patel, Advocate.
versus
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. 947/2006.
Sunil Gaur, J.
April 23, 2009 rs Crl. A. Nos. 947 & 1041 of 2006 and Crl. A. Nos. 227 & 352 of 2007 Page 1