Delhi High Court - Orders
Meenu vs Karambir Sejwal & Anr on 17 January, 2023
$~98
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 23/2023, CRL.M.A. 1111/2023
MEENU ..... Petitioner
Through: Sh. Dinesh Kumar and Sh. Abhishek
Maroria, Advs.
versus
KARAMBIR SEJWAL & ANR. ..... Respondents
Through: Sh. Raj Kumar, APP for State.
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 17.01.2023 CRL.M.A. 1111/2023
1. Exemption is allowed subject to all just exceptions.
2. Application is disposed of.
CRL.L.P. 23/20233. This petition has been filed for seeking leave to appeal against the impugned judgment dated 13.09.2022 passed by the Ld. MM in case titled as Meenu vs. Karambir Sejwal in M.C. No.13/2018, by which the respondent No.1 was acquitted.
4. Issue notice to respondent No.1 on steps being taken by the petitioner through all permissible modes including SMS, Whatsapp and E-mail.
5. Ld. Counsel for the petitioner has been advised that since it is a family related issue as also the fact that there are multiple allegations by various members of the family against each other, sincere attempts should be made Signature Not Verified Digitally Signed By:MANISH KUMAR Signing Date:18.01.2023 16:26:10 to resolve the issue through mediation.
6. List on 05.07.2023.
7. Order be uploaded on the website of this Court.
ANISH DAYAL, J JANUARY 17, 2023/kct Signature Not Verified Digitally Signed By:MANISH KUMAR Signing Date:18.01.2023 16:26:10