Delhi High Court - Orders
Tarun Tirkha vs The State And Anr on 4 November, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 5727/2022 & CRL.M.A. 22560/2022, CRL.M.A.
22561/2022
TARUN TIRKHA ..... Petitioner
Through: Mr. Kunal Prakash, Adv.
versus
THE STATE AND ANR. ..... Respondents
Through: Mr. Raj Kumar, APP for State.
ASI Prabhu Lal, PS Khyala.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 04.11.2022 Crl.M.A. 22561/2022
1. Allowed, subject to all just exceptions. CRL.M.C. 5727/2022 & CRL.M.A. 22560/2022
2. This is a petition under Section 482 of the Code of Criminal Procedure against the impugned judgment dt. 29.08.2022 passed by the Hon'ble Court of learned Addl. Sessions Judge-03 (Central), Tis Hazari Courts, Delhi in Criminal Revision No.222/2022 titled as 'Naresh Kharab Versus The State & Another', whereby the ld. ASJ was pleased to set-aside the order dt. 27.01.2022 passed by Ld. Trial Court and restore the complaint u/s 200 of the Code of Criminal Procedure alongwith application under Section 156(3) of Cr.P.C filed by the Respondent No.2 herein. The Copy of the impugned judgment dt. 29.08.2022 is enclosed herewith and marked as Annexure-A. CRL.M.C. 5727/2022 page 1 of 2 Signature Not Verified Signed By:HARIOM Signing Date:18.11.2022 12:02:29
3. Issue notice. Mr. Raj Kumar, APP accepts notice on behalf of the State.
4. Issue notice to respondent No.2 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 two weeks from today.
5. List this matter before learned Joint Registrar for completion of service of the respondent No.2 on 01.02.2023.
6. In the meantime, Status Report/reply be filed.
7. Let LCR be summoned in e-form.
TALWANT SINGH, J
NOVEMBER 4, 2022/nk
Click here to check corrigendum, if any
CRL.M.C. 5727/2022 page 2 of 2
Signature Not Verified
Signed By:HARIOM
Signing Date:18.11.2022
12:02:29