ADARSH GAUR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present leave petition has been filed under Sec. 378(4) of the Code of Criminal Procedure, 1973 [CrPC] seeking leave to file an appeal against the impugned order dtd. 4/1/2022 passed by the learned MM-04/NI Act/South, Saket Courts, New Delhi.

(2.) In view of the submissions made and considering the averments made in the petition, this Court is of the prima facie view that the petitioner (hereinafter referred to as appellant) has made out a case for grant of leave to appeal.

(3.) Accordingly, leave is granted and the Registry is directed to give a 'Number' to this petition as an appeal.