Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 5, Cited by 0]

Delhi High Court - Orders

Smt. Gian Kaur vs State Of Nct Of Delhi And Anr. & Anr on 4 November, 2022

                          $~29
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CRL.M.C. 5698/2022, CRL.M.A. 22460/2022
                                 SMT. GIAN KAUR                                    ..... Petitioner
                                              Through:            Mr A.K Thakur and Ms Sujata Ray,
                                                                  Advocates.

                                                    versus

                                 STATE OF NCT OF DELHI AND ANR. & ANR...... Respondents
                                               Through:
                                 CORAM:
                                 HON'BLE MS. JUSTICE POONAM A. BAMBA
                                                    ORDER

% 04.11.2022 CRL.M.A. 22461/2022 (Exemption from filing certified copy/dim impression of all annexures) 1.0 Exemption allowed subject to just exceptions. Application is disposed of accordingly.

CRL.M.C. 5698/2022

2.0 This is a petition under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C) for quashing of FIR no. 0148/2020 dated 12.03.2020 under Sections 498A/34 of the Indian Penal Code, 1860 (Indian Penal Code, 1860) PS Sagarpur, District South West, Delhi and the subsequent charge sheet no. 13 dated 26.09.2021.

3.0 It is submitted that the petitioner has not been assigned any role in the FIR as the complainant/respondent no. 2 never stayed with her.

Signature Not Verified Digitally Signed By:GEETA JOSHI Signing Date:23.11.2022 17:01:07

3.1 It is further submitted that a civil dispute against the petitioner is already pending in the court of Learned Civil Judge, Senior Division, Rajpura.

4.0 Issue notice.

4.1 Ms Priyanka Dalal, Learned Prosecutor accepts notice on behalf of the State and requests for time for filing status report.

5.0 Be filed.

6.0 Notice is also issued to the respondent no. 2 through all permissible modes on necessary steps being taken by the petitioner.

7.0 List on 14.12.2022.

POONAM A. BAMBA, J NOVEMBER 4, 2022 g.joshi Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:GEETA JOSHI Signing Date:23.11.2022 17:01:07