Delhi High Court - Orders
Anish Pramod Patel vs Kiran Jyot Maini on 21 March, 2023
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~70
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 298/2023 & CRL.M.A. 7429/2023
ANISH PRAMOD PATEL ..... Petitioner
Through: Mr. Prabhjit Jauhar, Mr. Gautam
Panjwani, Ms. Himanshi Nagpal and
Mr. Satyam Pandey, Advocates.
versus
KIRAN JYOT MAINI ..... Respondent
Through:
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 21.03.2023 CRL.M.A. 7430/2023 (exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
CRL.REV.P. 298/2023 & CRL.M.A. 7428/2023
3. In the instant petition filed under Section 397 and 401 read with Section 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C'), the petitioner seeks following prayer:
a. Set aside the Impugned Order dated 10.05.2018 passed by Judicial Magistrate, Gautam Budh Nagar in Complaint case bearing no. 4622 of 2016 (new case no. 691 of 2022) titled as Kiran Jyot Maini v. Anish Pramod Patel.
b. Set aside the Impugned Order dated 01.02.2019 passed by Learned Additional Sessions Judge -IV, Gautam Budh Nagar in Appeals bearing no. 39 of 2018 and 62 of 2018 preferred against Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:27.03.2023 18:49:50 the Order dated 10.05.2018.
4. Issue notice to respondent through all permissible modes, including electronically, returnable on 22.03.2023, since it is stated that connected matter is coming up for hearing on 22.03.2023.
5. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J MARCH 21, 2023/kss Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:27.03.2023 18:49:50