Riya Batra vs State Of Haryana And Others
2022 Latest Caselaw 1342 P&H

251 IOIN-CRR-1627-2021 IN CRR-1627-2021

RIYA BATRA VS STATE OF HARYANA AND OTHERS

Present:- Ms. Deepshikha Chauhan, AAG, Haryana for respondent No.1.
               ...

Heard through video conferencing.

First paragraph of judgment dated 03.03.2022 shall read as

follows:-

"This order shall dispose of two petitions, CRR No.1627 of 2021 titled as 'Riya Batra Vs. State of Haryana and others' and CRR No.1632 of 2021 titled as 'Riya Batra Vs. State of Haryana and another', as both the petitions have been instituted under Section 397 read with Section 401 of the Code of Criminal Procedure, 1973 (for brevity hereinafter referred to as "the Code"), impugning orders dated 08.11.2021, whereby applications under Section 311 of the Code, seeking recall of the prosecutrix for her re- examination, have been dismissed."

IOIN is disposed of.

Corrected order be uploaded on the website.

(SUVIR SEHGAL) JUDGE 08.03.2022 Kamal

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