Delhi High Court - Orders
Kamlesh Adwani vs Radhey Shyam on 9 November, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 499/2022
KAMLESH ADWANI ..... Petitioner
Through: None.
versus
RADHEY SHYAM ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 09.11.2022 CRL.M.A. 22754/2022
1. Allowed, subject to all just exceptions. CRL.M.A. 22756/2022
2. This is an application under Section 482 Cr.P.C. for condonation of delay in re-filing.
3. The application is allowed for the reasons stated in the same and is accordingly disposed of.
CRL.L.P. 499/2022 & CRL.M.A. 22755/2022
4. This is application for leave to appeal for filing the appeal against the acquittal under Section 378(4) Cr.P.C. arising from the final judgement/order in C.C. No.523450/2016 dated 29.11.2018 passed by the learned Metropolitan Magistrate.
CRL.L.P. 499/2022 page 1 of 2 Signature Not Verified Signed By:HARIOM Signing Date:21.11.2022 11:43:26
5. Issue notice to the respondent through process fee, registered AD, speed post, courier, ordinary mode through process server as well as through electronic mode.
6. The matter be placed before learned Joint Registrar for service of respondent on 09.02.2023.
TALWANT SINGH, J NOVEMBER 9, 2022/pa Click here to check corrigendum, if any CRL.L.P. 499/2022 page 2 of 2 Signature Not Verified Signed By:HARIOM Signing Date:21.11.2022 11:43:26