Sukhjinder Singh Saini vs State Of Nct Of Delhi & Anr
2020 Latest Caselaw 1265 Del

$~35
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                        Date of decision: 25th February, 2020

+      CRL.M.C. 1032/2020
       SUKHJINDER SINGH SAINI                  ..... Petitioner
                     Through: Mr. Roopenshu Pratap Singh and Mr.
                              Vikram Singh, Advs.

                          versus

       STATE OF NCT OF DELHI & ANR             ..... Respondents
                     Through: Mr. Amit Ahlawat, APP
       CORAM:
       HON'BLE MR. JUSTICE C.HARI SHANKAR

                           O R D E R (ORAL)

% 25.02.2020

Crl.M.A.No.4137/2020 (exemption)

1. Allowed, subject to all just exceptions. Application is disposed of. CRL.M.C. No. 1032/2020

1. This petition seeks day-to-day conducting of the criminal proceedings, before the learned Metropolitan Magistrate, Mahila Court-1, Central District, Tis Hazari Courts, Delhi in CC No. 106/6/2014 (Harvinder Kaur vs. Sukhjinder Singh Saini).

2. Learned counsel for the petitioner draws my attention to the order dated 10th November, 2017 passed by the learned Single Judge in Crl. Revision Petition 494/2015, in which after recording the facts and details, the learned Single Judge directed the learned Metropolitan Magistrate to dispose of the application, under Section 12 of the Protection of Women

from Domestic Violence Act, 2005 as soon as possible and preferably within a period of six months from the date of the judgment.

3. Learned counsel for the petitioner points out that despite a lapse of more than two years from the said judgment, the proceedings still remain pending before the learned Metropolitan Magistrate.

4. It is not possible for this Court, keeping in view the quantum of work before the learned trial court, to direct day-to-day hearing; this Court, however, reiterates the direction, contained in the order dated 10 th November, 2017, to the learned Metropolitan Magistrate, to dispose of the proceedings expeditiously, preferably within a period of six months.

5. With these observations, this petition is disposed of.

C. HARI SHANKAR, J.

FEBRUARY 25, 2020 r.bararia