Delhi High Court - Orders
State vs Akib on 28 September, 2021
Author: Mukta Gupta
Bench: Mukta Gupta
$~46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 110/2021
CRL.M.A. 15475/2021 (for exemption)
STATE ..... Petitioner
Represented by: Mr.G.M.Farooqui, APP for the State
with SI Anurag Tyagi, P.S.Pul
Prahladpur.
Versus
AKIB .... Respondent
Represented by: None.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 28.09.2021 The hearing has been conducted through physical mode. CRL.M.A. 15475/2021 (for exemption)
1. Exemption allowed subject to just exceptions.
2. Application is disposed of.
CRL.L.P. 110/20211. By this petition, the State seeks leave to appeal against the judgment dated 19th January 2021, whereby, the respondent has been acquitted for the offences punishable under Sections 354/506 IPC & 12 of the POCSO Act by the learned Additional Sessions Judge.
Signature Not Verified Digitally Signed By:JUSTICECRL.L.P. 110/2021 Page 1 of GUPTA MUKTA 2 Signing Date:28.09.2021 18:39:46
2. Notice be issued to the respondent to be served by the SHO concerned through dasti process, returnable before this Court on 10 th March 2022.
3. In the meantime, soft copy of the Trial Court record be called for by the registry.
4. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
SEPTEMBER 28, 2021/akb Signature Not Verified Digitally Signed By:JUSTICE CRL.L.P. 110/2021 Page 2 of GUPTA MUKTA 2 Signing Date:28.09.2021 18:39:46