Delhi High Court - Orders
State vs Vishal Kumar @ Badal on 24 March, 2022
Author: Siddharth Mridul
Bench: Siddharth Mridul, Rajnish Bhatnagar
$~S-29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 114/2022
STATE ..... Appellant
Through: Mr. Ashish Dutta, APP for the
State with Sub Inspector Yogesh,
P.S.: M.S.Park.
versus
VISHAL KUMAR @ BADAL ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 24.03.2022 Crl.M.A.5354/2022 (Exemption) Exemption granted, subject to all just exceptions. The application is disposed of accordingly.
CRL.A. 114/2022 & Crl.M.A.5355/2022 (Delay) This appeal has been instituted under Section 377(1)(2) of the Code of Criminal Procedure, 1973 against the impugned order on sentence dated 09.12.2019 passed by Ms. Manjusha Wadhwa, Additional Sessions Judge-3 (Shahdara), Karkardooma Courts, Delhi in Case FIR No. 156/2011 under Section 307/341/326/34 IPC Police Station: M.S. Park, titled as "State Vs. Vishal Kumar alias Badal in S.C.No. 224/2017.
Registry is directed to requisition the trial court record so as to be available for perusal of this Court for the next date of hearing.
Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA CRL.A. 114/2022 Page 1 of 2 Signing Date:31.03.2022 16:00:46List on 19.05.2022.
SIDDHARTH MRIDUL, J.
RAJNISH BHATNAGAR, J.
MARCH 24, 2022/ib Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA CRL.A. 114/2022 Page 2 of 2 Signing Date:31.03.2022 16:00:46