Delhi High Court - Orders
Raminder Kaur vs State Govt Of Nct Of Delhi & Ors on 20 November, 2025
$~91
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 8266/2025 and CRL.M.A. 34460/2025, CRL.M.A.
34461/2025, CRL.M.A. 34462/2025 and CRL.M.A. 34463/2025
RAMINDER KAUR .....Petitioner
Through: Ms. Vrinda, Ms. Vanshita, Advs.
versus
STATE GOVT OF NCT OF DELHI & ORS.
.....Respondent
Through: Mr. Ajay Vikram Singh, APP
SI Amit Kumar, EOW Delhi
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 20.11.2025
1. The present petition has been filed assailing the order dated 18.07.2025 passed by the Ld. Special Judge (NDPS)-2, South-West, Dwarka Courts, New Delhi in Crl. Rev. No. 2297/2024 titled „Raminder Kaur vs. State of NCT of Delhi & Ors.‟ whereby the revision filed by the present petitioner was dismissed.
2. The revision petition had been preferred by the petitioner against the against the order dated 27.08.2024 passed by the Court of Ld. JMFC, Dwarka Courts, Delhi whereby the learned Trial Court dismissed the application of the petitioner under Section 156(3) Cr.P.C..
3. Ms. Vrinda, learned counsel appearing on behalf of the petitioner submits that the learned Revisional Court has dismissed the revision petition on the ground that application under Section 156(3) Cr.P.C has been filed to create a defense and to pressurize the respondent to settle or withdraw the 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 24/11/2025 at 21:51:07 case under Section 138 of NI Act.
4. She submits that the learned Revisional Court overlooked the fact that the complaint case under Section 138 of NI Act has already been dismissed vide order dated 07.12.2024 on account of non appearance of the complainant/respondent no.2.
5. On instruction from the petitioner, who has joined through V.C, she seeks to withdraw the present petition with liberty to approach the learned Trial Court with an application seeking direction to send the cheque, which is part of the Case No. 25CC NI ACT 32119/2021 titled as „Maninder Singh Ananad vs. Raminder Kaur Anand‟, dismissed by the learned JMFC (NI Act) Digital Court-03, (South-West) Dwarka Court, New Delhi, to the FSL.
6. The petition is dismissed as withdrawn with liberty as aforesaid.
7. In the event, if any application is filed by the petitioner as aforesaid, the learned Trial Court will consider and expedite the said application, preferably within a period of four weeks.
8. Pending application also stands disposed of.
VIKAS MAHAJAN, J NOVEMBER 20, 2025/neha 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 24/11/2025 at 21:51:07