Delhi High Court - Orders
Minhaz Ahmed & Ors vs State Gnct, Delhi & Anr on 15 July, 2021
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~41
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 1263/2021
MINHAZ AHMED & ORS. ..... Petitioners
Through : Mr.Rajesh Pathak and Mr.Sumit
Kumar, Advocates.
versus
STATE GNCT, DELHI & ANR. ..... Respondents
Through : Mr.Ravinder Singh Kundu, ASC for
the State.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 15.07.2021
1. The hearing has been conducted through Video Conferencing.
Crl.M.A.No.10665/20212. Exemption allowed, subject to all just exceptions.
3. The application stands disposed of.
W.P.(CRL) 1263/2021 & Crl.M.A.No. /2021 (to be numbered)
4. Petitioners file this writ petition for quashing of the FIR No.622/2020 under Section 406/498A/34 Indian Penal Code registered at police station Laxmi Nagar against them and the proceedings emanating therefrom, which was got registered by the respondent No.2.
5. The grievance of the petitioner is that all the incidents of alleged torture/alleged harassment etc., if any, were at Bihar and that the parties/petitioners never resided at Delhi and that the complainant had shifted to Delhi and filed a complaint here to harass the petitioner herein.
6. Issue notice.
7. Learned ASC accepts notice and seeks time to file reply qua the jurisdiction of police station Laxmi Nagar. Be filed before the next date of Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:15.07.2021 16:55 hearing with an advance copy to learned counsel for the petitioner and be placed on record.
8. Issue notice to respondent No.2 by all modes, email/whatsapp returnable on 16.11.2021.
YOGESH KHANNA, J.
JULY 15, 2021 VLD Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:15.07.2021 16:55