MANPREET KAUR Vs. VINOD BANSAL

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C is directed against the order dated 23.11.2020, passed by the Principal District and Sessions Judge (North), Rohini Courts, Delhi in Criminal Revision No. 79/2020.

(2.) The facts, in brief, leading to the instant revision petition are as under:

(3.) Heard Mr. Ritesh Khatri, learned counsel for the petitioner and perused the material on record.