Delhi High Court - Orders
Ms Sona Alias Swati Sharma And Anr vs The State(Govt Of Nct Of Delhi) & Ors on 23 August, 2021
Author: Mukta Gupta
Bench: Mukta Gupta
$~ 1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL.) 681/2021
CRL.M.A. 13189/2021
CRL.M.A. 13190/2021
MS SONA alias SWATI SHARMA AND ANR. ..... Petitioner
Represented by: Mr.Ravi Bhatti, Advocate for the
petitioners with petitioners in person.
Versus
THE STATE(GOVT OF NCT OF DELHI) & ORS..... Respondent
Represented by: Mr.Karan Dhalla, Advocate for
Mr.Avi Singh, ASC for the State/R1
and R2.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 23.08.2021 The hearing has been conducted through video conferencing. CRL.M.A. 13190/2021 (for delay of 102 days in filing amended memo of parties.)
1. In view of the reasons stated in the application, delay of 102 days in filing the amended memo of parties is condoned.
2. Application is disposed of.
CRL.M.A. 13189/2021 (for impleadment of Petitioner's husband as P2 + take on record amended memo of parties) Signature Not Verified Digitally Signed By:JUSTICE MUKTA GUPTA Signing Date:23.08.2021 23:53:00
1. By this application, the petitioner seeks to implead her husband as petitioner No. 2.
2. In view of the fact that both the petitioner and her husband seek protection, petitioner is permitted to implead her husband as petitioner No.2.
3. Application is disposed of. Amended memo of parties is taken on record.
W.P.(CRL.) 681/2021
1. Petitioners who are present through video conferencing state that they are major and have married of their own free will contrary to the wishes of the respondent No. 3, the father of the petitioner No.1 and thus seek protection.
2. Notice. Mr.Karan Dhalla, learned counsel appearing on behalf of Mr.Avi Singh, learned Additional Standing Counsel for the State/respondent Nos. 1 and 2 accepts notice.
3. Notice be now issued to the respondent No. 3 on the petitioners taking steps through Email, SMS, Whatsapp, Speed Post and Courier, returnable before this Court on 26th November 2021.
4. Till the next date of hearing, SHO, P.S. Bhajanpura is directed to ensure the protection to the petitioners through beat officer and division officers and in case of any specific complaint, action thereon be taken in accordance with law.
5. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
AUGUST 23, 2021/akb Signature Not Verified Digitally Signed By:JUSTICE MUKTA GUPTA Signing Date:23.08.2021 23:53:00