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Nilanjana Bhowmick vs Ravi Nair on 12 July, 2021

Author: Rajnish Bhatnagar

Bench: Rajnish Bhatnagar

                                                               (VIA VIDEO CONFERENCING)

                            $~3
                            *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                            +     CRL.M.C. 1313/2021
                                  NILANJANA BHOWMICK                                        ..... Petitioner
                                                      Through:     Mr. Ashwin Vaish, Advocate.

                                                      versus
                                  RAVI NAIR                                              ..... Respondent
                                                      Through:

                                  CORAM:
                                  HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
                                          ORDER

% 12.07.2021 CRL.M.A. 6791/2021 (Exemption) Exemption allowed, subject to just exceptions. The application stands disposed of CRL.M.C. 1313/2021 & CRL.M.A. 6790/2021 (Stay)

1. By way of this petition, the petitioner is seeking quashing of the impugned orders dated 11.11.2014 and 29.10.2018 passed by the trial court. It is further submitted by the counsel for the petitioner that respondent has supressed the material facts in the trial court and just because of suppression of facts, the impugned orders came to be passed against the petitioner. It is further submitted that the complaint is barred by limitation under Section 468 Cr.P.C.

2. Issue notice to the respondent by all possible modes, on the petitioner taking the necessary steps, returnable on 11th October, 2021.

(VIA VIDEO CONFERENCING)

3. Till then, proceedings before the trial court are stayed.

RAJNISH BHATNAGAR, J JULY 12, 2021/ib Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:17.07.2021 13:07