PURUSHOTHAMA Vs. RAMESH SHETTY

JUDGEMENT

(1.) The office has raised objections regarding maintainability of the appeal on the ground that the appellant is the victim, offences alleged are punishable under Ss. 324, 448, 504 read with Sec. 34 of IPC, impugned order is passed by the Magistrate and therefore, the appeal is required to be filed before the Sessions Court.

(2.) During the course of her arguments, relying upon a circular dtd. 17/4/2023, decision of the Hon'ble Supreme Court in Subhash Chand Vs. State (Delhi Administration) (Subhash),(2013) 2 SCC 17. and Joseph Stephen and Ors. Vs. Santhanaswamy and Ors. (Joseph),2022 SCC ONLINE 90. learned counsel for the appellant submits that the appeal is maintainable before this Court.

(3.) Heard and perused the records.