VIJAY SINGHAL Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) CM No, 418/2013(awmirtion) Allowed subject to just exceptions. WP(C) 195/2013 & CM No. 417/2013 (Interim direction) Issue notice.

(2.) MR Dayan Krishnan accepts notice on behalf of the respondents. He seeks leave to file a counter affidavit. Let the same be done within two weeks. Rejoinder, if any, be filed before the next date.

(3.) MS Meenakshi Lekhi, learned counsel for the petitioner, has raised a larger question of public access to trials involving an offence inter alia of rape. It is the case of the petitioner that the order of the Metropolitan Magistrate denies public access and hence is not in public weal.