KOMAL KUMARI Vs. STATE(NCT OF DELHI)

JUDGEMENT

(1.) Exemptions allowed, subject to all just exceptions.

(2.) The application stands disposed of. CRL.M.C. 2405/2024 & CRL.M.A. 9225/2024 (for ad-interim ex-parte stay)

(3.) The present petition is filed under Sec. 482 of the Code ofCriminal Procedure, 1973 ('CrPC') seeking quashing of orders dtd. 12/12/2022 and 21/1/2023 (hereafter 'impugned orders'), passed by the learned Metropolitan Magistrate ('MM'), South East District, Saket Courts, New Delhi, in Ct. Case No. 2008/2022.