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State vs Mamta Sehgal & Ors on 22 March, 2021

Author: Yogesh Khanna

Bench: Yogesh Khanna

                                $~36
                                *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                +    CRL.L.P. 43/2021
                                     STATE                                                  ..... Petitioner
                                                      Through : Ms.Radhika Kolluru, APP.
                                                      versus
                                     MAMTA SEHGAL & ORS                                  ..... Respondents
                                                      Through : None.
                                     CORAM:
                                     HON'BLE MR. JUSTICE YOGESH KHANNA
                                                      ORDER

% 22.03.2021 Crl.M.A.No.4840/2021

1. Exemption allowed, subject to all just exceptions.

2. The application stands disposed of.

3. Per judgment dated 21.11.2019 passed by the learned Trial Court in case FIR No.203/2016 under Section 279/338 IPC and Section 146/196 MV Act, though respondent No.1 was acquitted for the offence under Section 279/338 IPC while convicted Section 146/196 MV Act.

4. Admittedly, the respondent No.2 was convicted under Section 146/196 MV Act and is not being arrayed in this petition and is impleaded only as performa respondent.

5. Issue notice to respondent No.1 through all modes/email and whatsapp returnable on 23.07.2021.

YOGESH KHANNA, J.

MARCH 22, 2021 M Signature Not Verified Digitally Signed By:PRADEEP SHARMA Signing Date:23.03.2021 16:19