Delhi High Court - Orders
Umar Khalid vs State Of Nct Of Delhi & Ors on 13 March, 2024
Author: Anoop Kumar Mendiratta
Bench: Anoop Kumar Mendiratta
$~65
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 347/2024
UMAR KHALID ..... Petitioner
Through: Mr. Trideep Pais, Sr. Advocate with
Ms. Sanya Kumar, Mr. Sahil Ghai,
Mr. N. Sai Vinod and Ms. Gargi
Sethee, Advocates.
versus
STATE OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr. Ajay Vikram Singh, APP.
Mr. Manish Sharma, Mr. Kunal
Manav and Mr. Puneet Jaiswal,
Advocates for R-2.
CORAM:
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
ORDER
% 13.03.2024 CRL.M.A. 7844/2024 Exemption allowed, subject to just exceptions. Application stands disposed of.
CRL.REV.P. 347/2024Petition under Section 397 read with Sections 401 and 386 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been preferred on behalf of the petitioner for setting aside order dated 06.12.2023 passed by learned ASJ-05, New Delhi District, Patiala House Courts, whereby, respondent Nos. 2 and 3 have been discharged of offence under Section 307 IPC.
Issue notice. Learned APP for the State and learned counsel for respondent No. 2 appear on advance notice and accept notice.
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 16/03/2024 at 01:05:08 Respondent No. 3 be served through all permissible modes including through IO/SHO, PS concerned on necessary steps being taken by the petitioner, returnable on 21.05.2024.
Trial Court Record be summoned in digital format. List on 21.05.2024.
ANOOP KUMAR MENDIRATTA, J.
MARCH 13, 2024/R 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 16/03/2024 at 01:05:08