+ Crl.Rev.P. 473/2022 vs State Nct Of Delhi & Ors on 18 August, 2022

[Cites 3, Cited by 2]

Delhi High Court - Orders

+ Crl.Rev.P. 473/2022 vs State Nct Of Delhi & Ors on 18 August, 2022

Bench: Sudhir Kumar Jain

                          $~3
                          *        IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +        CRL.REV.P. 473/2022                                ..... Petitioner
                                   KAVITA JAIN
                                                      Through:    Mr. Nitin Salvya, Mr. Anubhav Singh
                                                                  and Mr. Saahil Mongia, Advocates.

                                                      versus

                                   STATE NCT OF DELHI & ORS.                          ..... Respondents
                                                      Through:    Mr. Raghuvinder Varma, APP for the
                                                                  State with with S.I. Himanshu, P.S.
                                                                  Welcome.
                                   CORAM:
                                   HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
                                                ORDER

                          %                     18.08.2022
                                           [Through Hybrid Mode]
                          CRL.M.A. 14564/2022 (Exemption)

By way of the present application, the petitioner is seeking exemption from filing the certified copies/dim/improper/small of the annexures.

The application is allowed and accordingly disposed of. CRL.REV.P. 473/2022 & CRL.M.A. 14563/2022 (Delay)

1. The present petition is filed under section 397, Cr.P.C. to challenge the order dated 11.04.2022 passed by the Court of Shri Naveen Gupta, ASJ in CRL. (A) No.46/2019 at Shahdara District, Karkarduma Courts, New Delhi.

2. The petitioner filed a petition under section 12 of the Protection of Women From Domestic Violence Act, 2005 against her husband i.e. the respondent no.2 and his family members.

Signature Not Verified Digitally Signed By:HARVINDER KAUR BHATIA Signing Date:23.08.2022 10:51:15

3. The Court of Ms. Deepti Devesh, MM (Mahila Court) Shahdara, Delhi has granted maintenance @ Rs.20,000/- per month after conclusion of the trial. Thereafter, the petitioner also filed CRL. (A) No.46/2019 [new CRL. (A) 179/2019] titled as Kavita Jain V. State & Anr. which was decided by the Court of Shri Sanjeev Kumar Malhotra, ASJ -04, Shahdara, Karkardooma Courts, Delhi vide judgment dated 11.04.2022, whereby the order passed by the Court as mentioned hereinabove was upheld. The petitioner being aggrieved filed the present petition.

4. Issue notice.

5. Mr. Raghuvinder Varma, Additional Public Prosecutor accepts notice on behalf of the respondent no.1/State. Let notice be issued to the respondent no.2 on taking necessary steps by the petitioner through all permissible modes within two weeks, returnable on 28.11.2022.

SUDHIR KUMAR JAIN, J AUGUST 18, 2022/j Signature Not Verified Digitally Signed By:HARVINDER KAUR BHATIA Signing Date:23.08.2022 10:51:15

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Delhi High Court - Orders