AMBALLUR JOSEPH JAMES Vs. STATE OF DELHI

JUDGEMENT

(1.) Crl.M.A. No. 5364/2013 (Exemption)

(2.) Crl. M.C. No. 1720/2013 & Crl. M.A. No. 5363/2013

(3.) Mr. Narula, learned counsel appearing for the petitioner submits that the learned Metropolitan Magistrate has erred in not considering the application of Section 28(1) of the D.V. Act, 2005 which envisages that the proceedings under Section 12,18, 19, 20, 21, 22 and 23 and also the offences punishable under Section 31 of the D.V. Act, 2005 shall be governed by the provisions of the Code of Criminal Procedure, 1973.