Delhi High Court - Orders
Sh Raj Parwani vs State Of Nct Of Delhi & Anr on 19 September, 2025
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~70
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 6725/2025
SH RAJ PARWANI .....Petitioner
Through: Mr. Sonal Anand, Ms. Surbhi Singh,
and Mr. Aayush Sai, Advocates.
versus
STATE OF NCT OF DELHI & ANR. .....Respondents
Through: Mr. Shoaib Haider, APP for the State.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 19.09.2025 CRL.M.A.28291/2025 (Exemption)
1. Exemption allowed, subject to all just exceptions.
2. The Application stands disposed of.
CRL.M.C. 6725/2025, CRL.M.A. 28290/2025 (stay)
3. Petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'B.N.S.S.'), has been filed on behalf of the Petitioner, for setting aside the Order dated 24.07.2025 passed by learned JMFC (Mahila Court)-06, District West, Tis Hazari Court, Delhi in MC No. 427/2024.
4. On filing of PF/RC by the Petitioner, Notice of the Petition, as well as, the Application, be issued to the Respondent No.2, through Investigating Officer including through ordinary post and electronic mail, returnable on 2025.
5. The Interim Order of maintenance dated 24.07.2025, shall be subject to This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 23/09/2025 at 00:10:21 the final Order of the present Petition.
6. Be listed for arguments on 25.11.2025.
NEENA BANSAL KRISHNA, J SEPTEMBER 19, 2025/RS This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 23/09/2025 at 00:10:21