Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Delhi High Court - Orders

State vs Raja Ram on 20 February, 2023

Author: Mukta Gupta

Bench: Mukta Gupta, Sudhir Kumar Jain

                           $~9
                           *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                           +     CRL.L.P. 106/2023
                                 STATE                                        ..... Petitioner
                                            Represented by: Mr. Utkarsh, APP for State with SI
                                                            Ankur, PS Punjabi Bagh.
                                                  versus
                                 RAJA RAM                                     ..... Respondent
                                            Represented by:

                               CORAM:
                               HON'BLE MS. JUSTICE MUKTA GUPTA
                               HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
                                              ORDER

% 20.02.2023 CRL.M.B. 4521/2023 Exemption allowed subject to just exception. CRL.L.P. 106/2023 & CRL.M.B. 4520/2023 (delay of 139 days)

1. At the outset, learned APP for the State submits that the Trial Court Record be summoned so that he can show the necessary documents therein.

2. Registry is directed to call for the Trial Court Record well before the next date of hearing and on receipt thereof soft copy of the same be supplied to learned APP for the State.

3. List on 6th July, 2023.

4. Order be uploaded on the website of this Court.

MUKTA GUPTA, J.

SUDHIR KUMAR JAIN, J.

FEBRUARY 20, 2023 'ga' Signature Not Verified Digitally Signed By:ANIL KUMAR BHATT Signing Date:21.02.2023 10:32:24