Delhi High Court
Gyan Singh & Anr. vs State on 15 September, 2011
Author: G. P. Mittal
Bench: S. Ravindra Bhat, G.P.Mittal
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Hearing: 25th August, 2011
Date of Decision: 15th September, 2011
+ Crl. A. No.103/1998
GYAN SINGH & ANR. ..... Appellants
Through: Dr. Aman Hingorani Advocate with
Ms. Swati Sumbly, Advocate.
versus
STATE ..... Respondent
Through: Mr. M.N. Dudeja, 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.114/1998 tilted as 'Sultan & Ors. v. State'.
2. For detailed order, please see the above mentioned judgment.
(G.P. MITTAL) JUDGE (S. RAVINDRA BHAT) JUDGE SEPTEMBER 15, 2011 vk