Delhi High Court - Orders
Xxxxx vs The State Of Nct Of Delhi & Ors on 27 September, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~51
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 469/2022
XXXXX ..... Petitioner
Through: Mr. Yash Sharma, Adv.
versus
THE STATE OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr. Ritish Kr. Bahri, APP for State
with SI Smriti, PS Malviya Nagar.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 27.09.2022
1. This is a criminal appeal under Section 378 Cr.P.C. against the judgment dated 8.4.2022 passed by the learned Addl. Sessions Judge, Special Fast Track Court, South District, Saket Courts, New Delhi whereby the accused persons have been acquitted in FIR No.2237/2015 SC No.45/2016, U/s 376/328/506/34 IPC at PS Malviya Nagar, Delhi.
2. Issue notice. Mr. Ritesh Kr. Bahri, APP accepts notice on behalf of State.
3. Issue notice to respondents No.2 to 4.
4. List before the learned Joint Registrar for service of respondents No. 2 to 4 on taking steps by the petitioner through process server, registered AD as well as through courier for 01.12.2022.
TALWANT SINGH, J SEPTEMBER 27, 2022/nk Click here to check corrigendum, if any Signature Not Verified Signed By:HARIOM Signing Date:28.09.2022 20:06:54