Delhi High Court - Orders
Shelly vs State Govt Of Nct Of Delhi And Ors on 19 October, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~91
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 704/2022
SHELLY ..... Petitioner
Through: Ms. Vijay Lakshmi, Advocate.
versus
STATE GOVT OF NCT OF DELHI AND ORS ..... Respondents
Through: Mr. Ritesh Kr. Bahri, APP with ASI
Surinder, PS Bindapur.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 19.10.2022
CRL.M.A. 21412/2022
1. Allowed, subject to all just exceptions.
CRL.REV.P. 704/20222. This is a petition under Section 397 Cr.P.C. read with Section 401 Cr.P.C. against the impugned order/judgement dated 19.05.2022 passed by learned ASJ in Criminal Appeal No.108/2020 titled as 'Shelly v. Deepak & Ors.' whereby the Appellate Court dismissed the appeal of the revisionist/petitioner and against the judgement dated 11.12.2019 passed by learned Metropolitan Magistrate in case FIR No.37/2012 whereby learned Trial Court acquitted the accused under Section 498A/406/34 IPC.
3. Issue notice. Learned APP accepts notice on behalf of the State.
3.1 Notice to respondent nos.2 and 3 be issued through process fee,
CRL.REV.P. 704/2022 page 1 of 2
Signature Not Verified
Signed By:HARIOM
Signing Date:03.11.2022
16:46:10
registered AD, speed post, courier, ordinary mode through process server as well as through electronic mode on taking steps by the petitioner within two weeks from today.
4. The matter be placed before learned Joint Registrar for service of respondent nos.2 and 3 on 15.02.2023.
TALWANT SINGH, J
OCTOBER 19, 2022/pa
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CRL.REV.P. 704/2022 page 2 of 2
Signature Not Verified
Signed By:HARIOM
Signing Date:03.11.2022
16:46:10