Sunil Kumar vs . Savitri Devi
2023 Latest Caselaw 19296 HP

Himachal Pradesh High Court

Sunil Kumar vs . Savitri Devi on 13 December, 2023

Sunil Kumar Vs. Savitri Devi

Cr. MMO No. 1223 of 2022

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13.12.2023 Present: Mr. Tek Chand, Advocate, for the petitioner.

Mr. Vinod Kumar, Advocate, for the respondent.

Cr.MP No. 3941 of 2022

of Learned counsel for the applicant/petitioner

submits that rt he wants to withdrawn the present

application under Section 5 of the Limitation Act. Hence,

the present application is dismissed as withdrawn.

Cr.MMO No. 1223 of 2022

Present petition has been filed under Section

482 of Cr.P.C. against the order dated 14.6.2018, passed by

learned Judicial Magistrate, First Class, Court No.5, Shimla

H.P. and affirmed by learned Sessions Judge, Shimla vide

judgment dated 20.08.2020, in the proceedings under

Protection of Women from Domestic Violence Act. It is

highly doubtful that petition under Section 482 Cr.P.C. will

lie.

Let the file be put up for consideration on this

aspect after two weeks.

(Rakesh Kainthla) Judge 13th December, 2023 (Chander)