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Delhi High Court - Orders

Anita vs Commissioner Of Police & Anr on 23 August, 2021

Author: Rajiv Shakdher

Bench: Rajiv Shakdher, Talwant Singh

                      $~20 (2021)
                      *     IN THE HIGH COURT OF DELHI AT NEW DELHI

                      +      W.P.(C) 8751/2021

                             ANITA                                               ..... Petitioner
                                                Through:      Mr. Arun Bhardwaj, Senior Advocate
                                                              with Mr. Ravi Kant Jain and Mr.
                                                              Harkesh Parashar, Advocates.

                                                versus

                             COMMISSIONER OF POLICE & ANR.           ..... Respondents
                                           Through: Mrs. Avnish Ahlawat, Standing
                                                    Counsel, GNCTD services (SSC)
                                                    with Mrs. Tania Ahlawat, Mr. Nitesh
                                                    Kumar Singh and Ms. Palak
                                                    Rohemetra, Advocates.
                             CORAM:
                             HON'BLE MR. JUSTICE RAJIV SHAKDHER
                             HON'BLE MR. JUSTICE TALWANT SINGH
                                     ORDER

% 23.08.2021 [Court hearing convened via video-conferencing on account of COVID-19] CM APPL. 27265/2021

1. Allowed, subject to just exceptions.

CM APPL. 27264/2021

2. This is an application to take on record the judgement of the concerned Trial Court in the criminal proceedings instituted against the petitioner. The prayer made in the application is allowed, subject to just exceptions.

2.1. The application is, accordingly, disposed of.

W.P.(C) 8751/2021 1/2 Signature Not Verified Signed By:HARIOM Signing Date:25.08.2021 14:08:24

W.P.(C) 8751/2021

3. Mr. Arun Bhardwaj, learned senior counsel, who appears on behalf of the petitioner, says that he will place on record the application, which was moved before the concerned Trial Court, under Section 320 of the Code of Criminal Procedure, 1973.

4. Mrs. Avnish Ahlawat, who appears on behalf of the respondents, says that, she will place the relevant standing orders on record for consideration of this Court.

5. List the matter on 22.09.2021.

RAJIV SHAKDHER, J TALWANT SINGH, J AUGUST 23, 2021 pa Click here to check corrigendum, if any W.P.(C) 8751/2021 2/2 Signature Not Verified Signed By:HARIOM Signing Date:25.08.2021 14:08:24