Sanjeev Kumar Alias Sanjeev Kapoor vs State Of Nct Of Delhi on 3 February, 2023

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Delhi High Court - Orders

Sanjeev Kumar Alias Sanjeev Kapoor vs State Of Nct Of Delhi on 3 February, 2023

Bench: Anup Jairam Bhambhani

                          $~3
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     CRL.REV.P. 58/2023 & CRL.M.A. 1519/2023,
                                CRL.M.A.1520/2023
                                SANJEEV KUMAR ALIAS SANJEEV KAPOOR ..... Petitioner
                                                Through: Mr. Keshav Pratap Singh, Advocate.
                                                versus
                                STATE OF NCT OF DELHI                         ..... Respondent
                                                Through: Ms. Meenakshi Dahiya, APP for the
                                                           State with SI Sunny Khatri, P.S.:
                                                           Vijay Vihar.
                                                           Counsel for complainant (appearance
                                                           not given) with complainant in-
                                                           person.
                                CORAM:
                                HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                                                ORDER

% 03.02.2023 CRL.M.A. 1521/2023 Exemption granted, subject to just exceptions. Let requisite compliances be made within 01 week. The application stands disposed of.

CRL.REV.P. 58/2023

Notice has already been issued in connected CRL.REV.P. No. 672/2022, impugning the same order dated 08.06.2022.

2. Accordingly, issue notice.

3. Ms. Meenakshi Dahiya, learned APP appears for the State on advance copy; accepts notice; and submits that the State does not wish to file response in the matter.

4. In compliance with the mandate of section 439(1-A) of the Code of Criminal Procedure 1973, learned counsel is present on behalf of the Signature Not Verified Digitally Signed By:NEERAJ Signing Date:06.02.2023 CRL.REV.P. 58/2023 Page 1 of 2 17:02:46 complainant/prosecutrix alongwith the prosecutrix in-person and seeks to be heard in the matter. Counsel also seeks leave to file a response, since he submits, that the petitioner has concealed material facts.

5. Let response be filed within 06 weeks; rejoinder thereto, if any, be filed within 04 weeks thereafter; with copy to the opposing counsel.

6. Re-notify on 11th May 2023.

7. In view of the stay of proceedings ordered in the connected matter bearing CRL.REV.P. No. 672/2022, it is clarified that the same order shall apply in the present proceedings as well.

ANUP JAIRAM BHAMBHANI, J FEBRUARY 3, 2023 ds Signature Not Verified Digitally Signed By:NEERAJ Signing Date:06.02.2023 CRL.REV.P. 58/2023 Page 2 of 2 17:02:46

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Delhi High Court - Orders