Farzana Khatoon vs Mehroom @ Mustakim & Ors on 11 April, 2023

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Delhi High Court - Orders

Farzana Khatoon vs Mehroom @ Mustakim & Ors on 11 April, 2023

Bench: Anup Jairam Bhambhani

                          $~62
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CRL.REV.P. 391/2023 & CRL.M.A. No. 9213/2023 (Exemption)
                                 FARZANA KHATOON                                        ..... Petitioner
                                                    Through:     Ms. Prabhleen Kaur, Advocate.
                                                    versus
                                 MEHROOM @ MUSTAKIM & ORS.                          ..... Respondents
                                                    Through:     Mr. Tarang Srivastava, APP for the
                                                                 State.
                                 CORAM:
                                 HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                                                    ORDER

% 11.04.2023 It is noticed that the present petition is one under section 397 read with section 401 of the Code of Criminal Procedure 1973 ('Cr.P.C.') impugning order dated 01.02.2023 made by the learned Additional Sessions Judge ('ASJ') in criminal revision petition bearing Crl. Rev. No.478/2022 titled Farzana Khatoon vs. Mehroom @ Mustakin and Ors.

2. The petition has been filed by the same party who had preferred the revision petition before the learned ASJ.

3. Accordingly, after making some submissions, Ms. Prabhleen Kaur, learned counsel appearing for the petitioner seeks leave to withdraw the present petition in view of section 397 (3) Cr.P.C. with liberty to file appropriate proceedings challenging the impugned order, as may be permissible, in accordance with law.

Signature Not Verified Digitally Signed CRL.REV.P. 391/2023 Page 1 of 2 By:NEERAJ Signing Date:13.04.2023 15:04:25

4. The petition is disposed-of as withdrawn, with liberty as prayed for;

without expressing any opinion on the merits of the matter.

5. The petition is disposed-of.

6. Pending applications, if any, also stand disposed-of.

ANUP JAIRAM BHAMBHANI, J APRIL 11, 2023/uj Signature Not Verified Digitally Signed CRL.REV.P. 391/2023 Page 2 of 2 By:NEERAJ Signing Date:13.04.2023 15:04:25

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Delhi High Court - Orders