Delhi High Court - Orders
Anupama Sachdeva vs State (Nct Of Delhi) & Anr on 20 December, 2022
Author: Amit Sharma
Bench: Amit Sharma
$~68
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 6960/2022
ANUPAMA SACHDEVA ..... Petitioner
Through: Mr. Murari Tiwari with Mr. Rahul
Kumar, Advocates
Versus
STATE (NCT OF DELHI) & ANR. ..... Respondent
Through: Mr. Hitesh Vali, APP for State
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 20.12.2022 CRL.M.A. 26945/2022 Exemption Exemption allowed, subject to just exceptions. The application is disposed of accordingly. CRL.M.A. 26944/2022 (Stay) The present petition under Section 482 Cr.P.C., seeks setting aside of order dated 20.07.2022 passed by Sh. Rishabh Tanwar, Metropolitan Magistrate, South East District, Saket Courts, New Delhi, whereby the application under Section 311 Cr.P.C. moved on behalf of accused was dismissed.
Issue notice.
On petitioner taking necessary steps, issue notice to respondent no. 2 through all permissible modes including electronic mail, if any, including dasti, returnable on 09.01.2023.
Signature Not Verified Digitally Signed By:ANITA BAITAL Signing Date:23.12.2022 17:46:40In the meantime, learned Metropolitan Magistrate may not pass the final order.
Copy of the order be given dasti to learned counsel appearing on behalf of the parties, under the signature of Court Master.
AMIT SHARMA, J DECEMBER 20, 2022/hb Signature Not Verified Digitally Signed By:ANITA BAITAL Signing Date:23.12.2022 17:46:40