Delhi High Court - Orders
Dr Deepali Bhardwaj vs State, Govt. Of Nct Of Delhi & Anr on 20 May, 2022
Author: Asha Menon
Bench: Asha Menon
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 304/2022
DR DEEPALI BHARDWAJ ..... Petitioner
Through: Mr.Shashi Shanker, Advocate
versus
STATE, GOVT. OF NCT OF DELHI & ANR. ..... Respondents
Through: Ms. Meenakshi Dahiya, APP for State
with SI Sumit
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 20.05.2022 CRL.M.A.9870/2022 (for exemption)
1. Allowed, subject to just exceptions.
2. The application stands disposed of.
CRL.REV.P. 304/20223. This petition has been filed under Section 397 Cr.P.C. by the complainant in FIR No.489/2015, under Section 406 IPC registered at Police Station Defence Colony, New Delhi, against the respondent No.2/Aurobindo Padhi.
4. The petitioner is aggrieved of the fact that the respondent No.2 has been acquitted by the learned Trial Court and the appeal filed against this acquittal has also been dismissed. It is submitted by Mr.Shashi Shanker, learned counsel for the petitioner, that both the courts below have overlooked the testimonies of the witnesses, which clearly disclosed entrustment and the subsequent breach thereof.
CRL.REV.P. 304/2022 Page 1 of 2 Signature Not Verified Digitally Signed By:MANJEET KAUR Signing Date:20.05.2022 18:28:395. However, it is noticed that none of these testimonies have been placed on the record.
6. Be that as it may, let the Trial Court record be requisitioned in digital form, for the next date of hearing.
7. List on 14th December, 2022.
8. The order be uploaded on the website forthwith.
ASHA MENON, J MAY 20, 2022 s CRL.REV.P. 304/2022 Page 2 of 2 Signature Not Verified Digitally Signed By:MANJEET KAUR Signing Date:20.05.2022 18:28:39