Delhi High Court - Orders
Prosecutrix vs State Of Nct Of Delhi & Anr on 31 October, 2023
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~49
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 1152/2023
PROSECUTRIX ..... Petitioner
Through: Ms. Gunjan Sinha Jain, Advocate
(DHCLSC).
versus
STATE OF NCT OF DELHI & ANR. ..... Respondents
Through: Mr. Manoj Pant, APP for the State
with SI Reena Kumari, P.S.:
Gokalpuri.
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 31.10.2023 CRL.M.A. 29483/2023 (exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
CRL.REV.P. 1152/20233. Learned counsel for the petitioner impugns the order dated 09.06.2023 passed by Additional Session Judge (ASJ) (SC-RC)- 02/East/Karkardooma Courts, Delhi, by which respondent no. 2 has been discharged of offences punishable under Sections 354C and 376 of IPC.
4. Issue notice to respondent no. 2 through all permissible modes.
5. Investigating Officer will remain present in the court on the next date of hearing.
6. Trial Court Record be summoned prior to the next date of hearing.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 07/11/2023 at 20:32:56
7. Re-notify of 20.02.2024.
8. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J OCTOBER 31, 2023/ MS Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 07/11/2023 at 20:32:56