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State vs Nittin Bagga @ Lala & Ors on 6 May, 2022

Author: Anoop Kumar Mendiratta

Bench: Anoop Kumar Mendiratta

                          $~53

                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +      CRL.REV.P.       270/2022,    CRL.M.A.       8672/2022,      CRL.M.A.
                                 8673/2022

                                 STATE                                            ..... Petitioner
                                                    Through:     Mr.M.P. Singh, APP for State.

                                                    versus

                                 NITTIN BAGGA @ LALA & ORS.                           ..... Respondents
                                              Through: None.

                                 CORAM:
                                 HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
                                              ORDER

% 06.05.2022 CRL. M.A. 8751/2022 (for exemption) Exemption allowed, subject to all just exceptions. The application stands disposed of. CRL.REV.P. 270/2022 and CRL.M.A. 8672/2022 (for condonation of delay) Criminal Revision Petition under Section 397 read with Section 401 of the Code of Criminal Procedure, 1973 has been preferred against the order of discharge of the accused/respondents under Section 308 IPC and remitting back to CMM, for trial under Section 323/34 IPC vide order dated 06.03.2020 passed by Sh. Dinesh Kumar Sharma, learned DSJ, Patiala House Courts in FIR No. 375/2015, under Sections 308/34 IPC registered at P.S. Delhi Cantt.

Issue notice to respondents through all permissible modes on necessary steps being taken by the petitioner, returnable on 19.09.2022.

List on 19.09.2022.

ANOOP KUMAR MENDIRATTA, J.

MAY 6, 2022 j Signature Not Verified Digitally Signed By:DINESH CHANDRA Signing Date:10.05.2022 13:10:26