Sharda vs In The Considered View Of The Court
2021 Latest Caselaw 3242 HP

Cr.MMO No. 196 of 2020 a/w Cr.MMO No. 182 of 2020

Cr.MMO No. 196 of 2020

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26.07.2021 Present: Mr. Sudhir Thakur, Sr. Advocate with Mr. Karun Negi, Advocate for the petitioner.

Mr. Sangram S. Chandel, Advocate for the

respondent.

Cr.MMO No. 182 of 2020

Mr. Sangram S. Chandel, Advocate for the petitioner.

Mr. Sudhir Thakur, Sr. Advocate with Mr. Karun rNegi, Advocate for the respondent.

(Through Video Conference)

During the Course of hearing of this petition,

learned Counsel representing the parties have drawn the attention of this Court to the judgment passed by Hon'ble Coordinate

Bench of this Court in Cr.MMO No. 198 of 2016, titled as Sharda vs. Surat Singh, decided on 18.04.2017 (Annexure P-3).

In the considered view of the Court, as this petition is also arising out of the proceedings initiated by the present respondent under

Section 12 of the Protection of Women from Domestic Violence Act, 2005, which were the subject matter of the abovementioned adjudication, it will be in the interest of justice, in case, this matter is also heard by the Hon'ble Coordinate Bench, so that there is consistency in the adjudication.

As prayed for, list before the appropriate Bench, at the pleasure of Hon'ble the Chief Justice.

(Ajay Mohan Goel) Judge July 26, 2021 (narender)