Delhi High Court - Orders
Smt. Sadhna Sachdeva And Others & Ors vs The State (Nct Of Delhi) And Others & Anr on 11 September, 2023
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~49
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 6491/2023
SMT. SADHNA SACHDEVA AND
OTHERS & ORS. ..... Petitioners
Through: Mr. Pavan Sachdeva and Mr. Ishan
Sachdeva, Advocates
versus
THE STATE (NCT OF DELHI)
AND OTHERS & ANR. ..... Respondents
Through: Mr. Shoaib Haider, APP
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 11.09.2023 [The proceeding has been conducted through Hybrid mode] CRL.M.A. 24383/2023 (Exemption)
1. Exemption is allowed, subject to all just exceptions.
2. Application stands disposed of.
CRL.M.C. 6491/2023 & CRL.M.A. 24382/2023
3. This is a petition under Section 482 Cr.P.C. challenging the order dated 18.08.2023 passed by the learned ASJ-06, New Delhi District, Patiala House Courts, New Delhi directing the IO/SHO to conduct further investigation by allowing the Criminal Revision No.334/2022 filed by respondent No.2 against order dated 03.02.2022 passed by the Trial Court accepting the closure report and dismissing 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 16/09/2023 at 18:16:20 the protest petition giving an opportunity to the complainant to prove his case in Criminal Case No.970/2019 titled 'State Vs. Closure Report" of FIR 253/2018 registered at Police Station Vasant Kunj, New Delhi.
4. Issue notice.
5. Notice accepted by Mr. Haider, learned APP for the State who seeks and is granted four weeks' time to file the status report with an advance copy to learned counsel for the applicant.
6. On petitioner taking steps within a week, notice be served upon the respondent No.2 through all permissible modes. Additionally, through learned counsel appearing for the respondent before the learned Trial Court.
7. Reply, if any, be filed by respondent No.2 within four weeks from the date of service. Rejoinder thereto, if any, be filed within four weeks thereafter.
8. In the meanwhile, the impugned order shall remain suspended till the next date of hearing.
9. List for consideration on 18.01.2024.
TUSHAR RAO GEDELA, J SEPTEMBER 11, 2023/ms 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 16/09/2023 at 18:16:20