Delhi High Court - Orders
Sakshi Kapoor vs State Govt Of Nct Delhi & Ors on 1 November, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 5571/2022, CRL.M.A. 22085/2022 & CRL.M.A.
22086/2022
SAKSHI KAPOOR ..... Petitioner
Through: Mr. Deepak Agarwal & Mr. Sameer
Shrivastava, Advs.
versus
STATE GOVT OF NCT DELHI & ORS. ..... Respondents
Through: Mr. Raj Kumar, APP for State.
SI Virendra Pal Singh, PS Malviya
Nagar.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 01.11.2022 Crl.M.A. 22085/2022
1. Allowed, subject to all just exceptions. CRL.M.C. 5571/2022 & CRL.M.A. 22086/2022
2. This is a petition under section 482 of Code of Criminal Procedure, 1973 seeking quashing of FIR No. 0575/2022 dated 12.09.2022 under Section 498A/406/ 34 IPC registered at PS Malviya Nagar, District South Delhi, New Delhi and all other proceedings emanating therefrom.
3. Issue notice. Mr. Raj Kumar, APP accepts notice on behalf of the State.
4. Notice be issued to respondent Nos. 2 to 5 through process fee, registered A.D., speed post, courier, ordinary mode through process server as well as through electronic mode on taking necessary steps by the petitioner within CRL.M.C. 5571/2022 page 1 of 2 Signature Not Verified Signed By:HARIOM Signing Date:05.11.2022 14:15:44 two weeks from today.
5. List on 13.03.2023.
TALWANT SINGH, J NOVEMBER 1, 2022/nk lick here to check corrigendum, if any CRL.M.C. 5571/2022 page 2 of 2 Signature Not Verified Signed By:HARIOM Signing Date:05.11.2022 14:15:44