Delhi High Court - Orders
Munish Puri vs State Nct Of Delhi on 11 October, 2023
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~50
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 7416/2023
MUNISH PURI ..... Petitioner
Through: Mr. Varun Lal and Mr. Harshit
Choudhary, Advocates
versus
STATE NCT OF DELHI ..... Respondent
Through: Mr. Naresh Kumar Chahar, APP for
the State with SI Vijay Pal, P.S.
CWC/Nanakpura
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 11.10.2023 CRL.M.A. 27643/2023 (exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
CRL.M.C. 7416/20233. The instant petition under Section 482 of the Code of Criminal Procedure, 1973 („Cr.P.C.‟) has been filed on behalf of petitioner seeking setting aside order dated 12.04.2023 passed by learned Metropolitan Magistrate, Dwarka Courts, Delhi in case FIR bearing no. 83/2017 registered at Police Station Nanakpura, Delhi for offence punishable under Section 498A/406/34 of Indian Penal Code, 1860 („IPC‟).
4. Issue notice. Mr. Naresh Kumar Chahar, learned APP accepts notice on behalf of the State.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 15/10/2023 at 11:54:17
5. At request of learned counsel for petitioner, re-notify on 18.10.2023.
6. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J OCTOBER 11, 2023/ns Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 15/10/2023 at 11:54:17