Delhi High Court - Orders
Farha Tabassum vs Mohd. Abid @ Mudassir & Anr on 7 February, 2019
Author: Sunil Gaur
Bench: Sunil Gaur
$~48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 155/2019
FARHA TABASSUM ..... Petitioner
Through: Mr. Mohd. Asif, Advocate
Versus
MOHD. ABID @ MUDASSIR & ANR. ..... Respondents
Through: Mr. Izhar Ahmed, Additional
Public Prosecutor for respondent No.1-State
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
ORDER
% 07.02.2019 Crl.M.A. 2829/2019 (u/S 482 Cr.P.C.) Allowed subject to all just exceptions.
CRL.REV.P. 155/2019Notice.
Mr. Izhar Ahmed, Additional Public Prosecutor, accepts notice for respondent -State.
Upon petitioner taking steps, notice be issued to second respondent by ordinary post, speed post and approved courier, returnable on 29th May, 2019. Let the tracking report of speed post and affidavit of service be filed by petitioner on or before the next date of hearing.
List on 29th May, 2019.
SUNIL GAUR, J FEBRUARY 07, 2019 r Page | 1