Delhi High Court - Orders
State vs Dinesh Kumar @ Deepak Sharma on 23 January, 2023
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 28/2020
STATE ..... Petitioner
Through: Mr. Ritesh Kumar, APP for the State
SI Ajay, PS Kalyanpuri
versus
DINESH KUMAR @ DEEPAK SHARMA ..... Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 23.01.2023 CRL.L.P. 28/2020 & CRL.M.A. 259/2020 (delay)
1. This petition has been filed seeking leave to appeal against acquittal of respondent and setting aside the impugned judgment dated 29th August, 2019 passed by the Ld. ASJ (PC Act) (CBI)-09, Rouse Avenue Court Complex, Delhi in F.I.R No. 747/2015 under sections 384 I.P.C registered at PS Kalyan Puri.
2. On steps being taken by the State, notice be issued to the respondent through all permissible modes including Whatsapp, email and SMS returnable before this Court on 17th July, 2023.
ANISH DAYAL, J JANUARY 23, 2023/sm Signature Not Verified Digitally Signed By:MANISH KUMAR Signing Date:27.01.2023 10:20:11