PRACHI JAIN Vs. SUNIL KUMAR JAIN

JUDGEMENT

(1.) CRL.M.As. 13361-62/2024 (Exemption) : Allowed, subject to all just exceptions. CRL.M.C. 3475/2024 & CRL.M.A. 13360/2024

(2.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (in short, 'Cr.P.C.'), challenging the order dtd. 21/2/2024 passed by the learned Additional Sessions Judge-07, South East District, Saket Courts, New Delhi (in short, 'ASJ') in CA No.144/2023, titled Prachi Jain v. Sunil Kumar Jain, dismissing the appeal filed by the petitioner herein against the order dtd. 18/3/2023 passed by the learned Metropolitan Magistrate (Mahila Court), South East District, Saket Courts, New Delhi in Complaint Case 619413/2016, titled Anita Jain vs. Sunil Jain.

(3.) The brief facts leading to the present petition are as under: