The State (Nct Of Delhi) vs Mayank Jain And Ors on 17 November, 2022

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Delhi High Court - Orders

The State (Nct Of Delhi) vs Mayank Jain And Ors on 17 November, 2022

Bench: Sudhir Kumar Jain

                          $~40
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CRL.M.C. 6052/2022
                                 THE STATE (NCT OF DELHI)                   ..... Petitioner
                                                 Through: Mr. Hitesh Vali, APP for the State
                                                          with   Ms.    Akanksha         Sharma,
                                                          Advocate.
                                                 versus

                                 MAYANK JAIN AND ORS.                             ..... Respondents
                                              Through:           Ms. Aparna Jain, Advocate (through
                                                                 VC).
                                 CORAM:
                                 HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
                                              ORDER

                          %                   17.11.2022
                                         [Through Hybrid Mode]

CRL.M.A. 23745/2022 (for condonation of delay)

1. The present application is filed for condonation of delay in filing the present petition.

2. In view of the reasons stated in the application, delay in filing the present petition is condoned.

3. The application stands disposed of.

CRL.M.A. 23744/2022 (exemption)

4. By way of this application, the respondent is seeking exemption from filing clear copies of dim annexures and certified copies of all the annexures.

5. The application is allowed and accordingly disposed of.

CRL.M.C. 6052/2022

6. The present petition is filed under 482 Cr.P.C to impugn the order dated 16.12.2021 passed by the Court of Ms. Ravinder Bedi, ASJ-02, Signature Not Verified Digitally Signed By:JITENDRA Signing Date:23.11.2022 10:36:28 Karkardooma Courts arising out of the FIR bearing no. 316/2016 under sections 498A/406/34 IPC registered at P.S. Shahdara, Delhi.

7. Issue notice.

8. Ms. Aparna Jain, Advocate appearing on behalf of the respondents through video conferencing accepts notice on behalf of the respondents.

9. Let LCR in e-form be called for the next date of hearing.

10. The Additional Public Prosecutor appearing on behalf of the petitioner is directed to supply the copy of the petition alongwith annexed documents in e-form to the counsel for the respondents as well as to the counsel for the complainant within 04 weeks.

11. List on 23rd February, 2023.

SUDHIR KUMAR JAIN, J NOVEMBER 17, 2022/sk/m Signature Not Verified Digitally Signed By:JITENDRA Signing Date:23.11.2022 10:36:28

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Delhi High Court - Orders