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Pawan Kumar vs Gopi And Ors on 7 October, 2022

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                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CRL.M.C. 5078/2022
                                 PAWAN KUMAR                                  ..... Petitioner
                                                    Through:      Mr. A.K. Dubey, Adv. along with
                                                                  petitioner in person.

                                                    versus

                                 GOPI AND ORS.                                ..... Respondent
                                                    Through:      None.

                                 CORAM:
                                 HON'BLE MS. JUSTICE POONAM A. BAMBA
                                                    ORDER

% 07.10.2022 CRL.M.A. 20292/2022 (Application for exemption from filing certified copies/original documents of Annexures).

1.0 Allowed subject to just exceptions. Application is disposed of accordingly.

2.0. This is a petition under Section 482 Cr.P.C for setting aside the order dated 08.07.2022 passed in Crl. Revision no. 63/2021, titled as „Pawan Kumar vs. Gopi & Ors., passed by Ld. Principal District & Sessions Judge, East District, KKD Courts, Delhi as well as order dated 08.04.2021 passed by Ld. CMM, East, KKD Courts, Delhi in case titled as „Pawan Kumar v. Gopi etc.‟ in Ct. Case no. 2388/2020.

3.0. Issue notice to the respondents through all the permissible modes on necessary steps being taken.

4.0. List on 24.01.2023.

POONAM A. BAMBA, J OCTOBER 7, 2022/chandan Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:GEETA JOSHI Signing Date:20.10.2022 18:44:49