Delhi High Court - Orders
State Of Nct Of Delhi vs Subhan Ali @ Gangi & Anr on 19 May, 2022
Author: Mukta Gupta
Bench: Mukta Gupta
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 197/2022
CRL.M.A. 9383/2022 (for exemption)
STATE OF NCT OF DELHI ..... Petitioner
Represented by: Mr.Tarang Srivastava, APP for the
State with Inspector Sachin,
P.S.Shahbad Dairy.
versus
SUBHAN ALI @ GANGI & ANR. ..... Respondent
Represented by: None.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 19.05.2022 CRL.M.A. 9383/2022 (for exemption)
1. Exemption allowed subject to just exceptions.
2. Application is disposed of.
CRL.L.P. 197/20221. By this petition, the State seeks leave to appeal against the judgment dated 11th December 2019 whereby the respondent No.1 has been convicted for offences punishable under Sections 452/354 IPC instead of 376-D IPC and the respondent No. 2 has been acquitted for the charges under Sections 376-D/451/506/34 IPC.
2. Notice be issued to the respondents on the State taking steps through ordinary and dasti process to be served through the SHO concerned, returnable before this Court on 15th September 2022.
CRL.L.P. 197/2022 page 1 of 2 Signature Not Verified Digitally Signed By:VANDANA Signing Date:20.05.2022 14:59:03
3. In the meantime, registry will requisition the soft copy of the Trial Court record.
4. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
MINI PUSHKARNA, J.
MAY 19, 2022/akb
CRL.L.P. 197/2022 page 2 of 2
Signature Not Verified
Digitally Signed
By:VANDANA
Signing Date:20.05.2022
14:59:03