Uravashi Fakay vs State Of Nct Of Delhi on 10 May, 2023

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Delhi High Court - Orders

Uravashi Fakay vs State Of Nct Of Delhi on 10 May, 2023

Bench: Amit Sharma

                          $~24 & 25
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    CRL.M.C. 3566/2014, CRL.M.A. 351/2016, CRL.M.A. 33222/2018
                               & CRL.M.A. 33225/2018
                               URAVASHI FAKAY                            ..... Petitioner
                                                  Through:     Mr. Pramod Kumar Dubey, Senior
                                                               Advocate with Mr. Shiv Chopra,
                                                               Advocate.
                                             versus
                               STATE OF NCT OF DELHI                            ..... Respondent
                                                  Through:     Mr. Aman Usman, APP for the State
                                                               with S.I. Vishwa Pratap, P.S. Ashok
                                                               Vihar.
                                                               Mr. Tarun Khanna, Advocate for R-2.
                          25
                          +    CRL.M.C. 3567/2014, CRL.M.A.               33221/2018,    CRL.M.A.
                               33226/2018, CRL.M.A. 11077/2019
                               SUNIL FAKAY                                      ..... Petitioner
                                                  Through:     Mr. Pramod Kumar Dubey, Senior
                                                               Advocate with Mr. Shiv Chopra,
                                                               Advocate.
                                             versus
                               STATE OF NCT OF DELHI                            ..... Respondent
                                                  Through:     Mr. Aman Usman, APP for the State
                                                               with S.I. Vishwa Pratap, P.S. Ashok
                                                               Vihar.
                                                               Mr. Tarun Khanna, Advocate for R-2.
                               CORAM:
                               HON'BLE MR. JUSTICE AMIT SHARMA
                                                  ORDER

% 10.05.2023 CRL.M.A. 11396/2019 (Exemption) in CRL.M.C. 3567/2014

1. Exemption allowed, subject to just exceptions.

Signature Not Verified Digitally Signed By:ANITA BAITAL Signing Date:12.05.2023 17:43:54

2. The application stands disposed of.

CRL.M.C. 3566/2014, CRL.M.A. 351/2016, CRL.M.A. 33222/2018 & CRL.M.A. 33225/2018 CRL.M.C. 3567/2014, CRL.M.A. 33221/2018, CRL.M.A. 33226/2018, CRL.M.A. 11077/2019

3. In pursuance of the order dated 17.02.2023, the concerned Sub- Divisional Magistrate (Saraswati Vihar) is present in Court today. Learned APP for the State submits that necessary instructions have been obtained and he shall be representing the SDM in the present proceedings.

4. Further arguments heard.

5. At request of learned APP for the State, in order to enable him to place on record brief submissions with respect to the present petitions alongwith the relevant judgments on which he seek to place reliance upon, re-notify on 18.07.2023 for further arguments.

6. Interim order(s) to continue till the next date of hearing.

AMIT SHARMA, J MAY 10, 2023/ab Signature Not Verified Digitally Signed By:ANITA BAITAL Signing Date:12.05.2023 17:43:54

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Delhi High Court - Orders