Smt. Ritika Juneja vs State & Anr
2019 Latest Caselaw 6041 Del

$~58
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 27.11.2019

+      CRL.M.C. 6058/2019 & CRL.M.A. 41278/2019 (stay)
       SMT. RITIKA JUNEJA                                  ..... Petitioner
                          Through       Dr. M. K. Gahlaut, Adv. with father
                                        of petitioner in person

                          versus

       STATE & ANR.                                        .... Respondents
                          Through       Mr. Hirein Sharma, APP for State
                                        Insp. Narender, SI Sangeeta,
                                        DIU/NW

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 41279/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.6058/2019

3. Vide the present petition, the petitioner seeks direction thereby

quashing and setting aside the order dated 29.04.2019 passed by the learned

Addl. Sessions Judge, North West, Rohini, Delhi in FIR no. 985/15

registered at P.S. Shalimar Bagh for the offences punishable under sections

498A/406/506/377/307/34 IPC to the extent that the petitioner / complainant

and her father have voluntarily submitted that they will not communicate

with Shapoorji Pallonji Forbes Technosys in respect of pending cases

against the accused Anshuman Narang.

4. Notice issued.

5. Notice is accepted by learned APP for the State.

6. Learned counsel for the petitioner submits that the petitioner never

communicated with Shapoorji Pallonji Forbes Technosys nor they have any

intention to communicate with it in respect of pending cases against the

accused, Anshuman Narang and they have voluntarily made submissions

before the learned Trial Court which has been duly recorded by the Court in

its observation. He reiterated that neither in the past nor in the future, the

petitioner and her father intend to communicate with Shapoorji Pallonji

Forbes Technosys, except for the service of notice of appeal under Section

29 D. V. Act, filed by them. He, therefore, prays that the said portion be

deleted from the impugned order passed by the Trial Court on 29.04.2019

are as under:-

"Complainant and her father have voluntarily submitted

that they will not communicate with Shapoorji Forbes Technosys

in respect of pending cases against the accused Anshuman

Narang."

7. As stated by the learned counsel for the petitioner before this Court,

on instructions from the father of the petitioner, that neither the petitioner

nor he (father of the petitioner) will communicate with Shapoorji Forbes

Technosys, regarding pending cases against the accused Anshuman Narang,

who is husband of the petitioner. Therefore, the observation recorded above

in the impugned order do not prejudice the petitioner in any manner.

8. No further directions are required to be passed in the present petition.

The petition is disposed of accordingly along with the pending application.

Order dasti, under the signature of Court Master.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 27, 2019 sm