Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

Sandeep Dikshit vs Atishi Marlena & Anr on 18 August, 2025

                          $~74
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         CRL.REV.P. 319/2025
                                    SANDEEP DIKSHIT                                                            .....Petitioner
                                                                  Through:            Mr. Prashant Chandra, Senior
                                                                                      Advocate with Mr. Sarim Naved, Mr.
                                                                                      Zeeshan Ahmad, Mr. Rohit Ghosh,
                                                                                      Advocates.

                                                                  versus

                                    ATISHI MARLENA & ANR.                                                   .....Respondents
                                                 Through:

                                    CORAM:
                                    HON'BLE MR. JUSTICE RAVINDER DUDEJA
                                               ORDER

% 18.08.2025 CRL.M.A. 24260/2025 (exemption) Allowed, subject to all just exceptions.

This application stands disposed of.

1. This is a revision petition preferred against the impugned order dated 03.04.2025, passed by learned ACJM, Rouse Avenue District Courts, whereby, the learned Magistrate declined to take cognizance of the offences under Section 356 read with Section 3(5) of BNS read with Section 223 & 222(1) of BNSS, 2023 and dismissed the Complaint Case bearing No. 01/2025, titled " Sh. Sandeep Dikshit vs. Smt Atishi Marlena & Anr."

2. Mr. Prashant Chandra, learned Senior Counsel, appearing for the petitioner, submits that respondents made false, malicious and defamatory This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/08/2025 at 22:48:55 allegations during a press conference held on 26.12.2024 and widely published via social and print media. Respondents explicitly named the petitioner while alleging collusion with the rival political party and acceptance of illegal funding to undermine the electoral prospects of another political party.

3. It is submitted that the statements are specific, malicious and made just before the elections, targeting the petitioner personally, causing reputational and electoral harm and constituting criminal defamation beyond protected political speech.

4. Issue notice to the respondents through all permissible modes, subject to petitioner taking requisite steps, returnable on 04.12.2025.

RAVINDER DUDEJA, J AUGUST 18, 2025/vd/na This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/08/2025 at 22:48:55