Full Judgment Text
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ Crl.M.C.105/2008
% Date of reserve : 20.03.2009
Date of decision: 27.03.2009
SATBIR SINGH & ORS. …PETITIONERS
Through : Mr.Jitender Kumar, Advocate
Versus
STATE & ANR. ...RESPONDENTS
Through : Mr.Naveen Sharma, APP for the State
Mr.K.T.S. Tulsi, Sr.Advocate with Mr.Raj Kumar,
Advocate for respondent No.2
CORAM:
HON’BLE MR. JUSTICE MOOL CHAND GARG
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?
MOOL CHAND GARG, J.
For orders see judgment in Crl.M.C.2452-55/2005.
MOOL CHAND GARG, J.
March 27, 2009
dc
Crl.M.C.2452-55/2005 Page 1 of 1
+ Crl.M.C.105/2008
% Date of reserve : 20.03.2009
Date of decision: 27.03.2009
SATBIR SINGH & ORS. …PETITIONERS
Through : Mr.Jitender Kumar, Advocate
Versus
STATE & ANR. ...RESPONDENTS
Through : Mr.Naveen Sharma, APP for the State
Mr.K.T.S. Tulsi, Sr.Advocate with Mr.Raj Kumar,
Advocate for respondent No.2
CORAM:
HON’BLE MR. JUSTICE MOOL CHAND GARG
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?
MOOL CHAND GARG, J.
For orders see judgment in Crl.M.C.2452-55/2005.
MOOL CHAND GARG, J.
March 27, 2009
dc
Crl.M.C.2452-55/2005 Page 1 of 1