Delhi High Court - Orders
Divesh Taneja vs State Of Nct Of Delhi And Anr on 8 August, 2022
Author: Sudhir Kumar Jain
Bench: Sudhir Kumar Jain
$~47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 3740/2022
DIVESH TANEJA ..... Petitioner
Through: Mr. Satya Narayan Vashishth,
Advocate.
versus
STATE OF NCT OF DELHI AND ANR ..... Respondents
Through: Mr. Aman Usman, APP for State with
SI Jeniffer Lalnunthieng, P.S. Vasant
Vihar.
Ms. Sonal Sinha, Advocate for R-2.
CORAM:
HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 08.08.2022 CRL.M.A. 15651/2022 (exemption) By way of the present application, the petitioner is seeking exemption from filing the certified copies/ margined/ dim/improper/ of the annexures.
The application is allowed and disposed of.
CRL.M.C. 3740/2022 & CRL.M.A. 15650/2022(stay)
1. The present petition is filed under section 482 Cr.P.C. for quashing of Kalandra under sections 107/150 Cr. P.C. dated 08.04.2022 arising out of DD No. 86-A dated 06.04.2022 registered at P.S. Vasant Vihar and order for issuing notice under sections 107/111 Cr.P.C. dated 05.05.2022, issued on 03.06.2022 pending in the Court of Special Executive Magistrate South West District, Delhi Cantt., New Delhi.
2. Issue notice. Mr. Aman Usman, Additional Public Prosecutor accepts notice on behalf of the respondent no.1/State. Ms. Sonal Sinha, Counsel appearing on behalf of the respondent no.2 accepts notice.
Signature Not Verified Digitally Signed By:HARVINDER KAUR BHATIA Signing Date:17.08.2022 19:04:223. List on 16.09.2022.
4. In the meantime, the Special Executive Magistrate South West District, Delhi Cantt., New Delhi is directed not to proceed in pursuance of the notice under sections 107/111 Cr.P.C. dated 05.05.2022.
SUDHIR KUMAR JAIN, J AUGUST 8, 2022/j Signature Not Verified Digitally Signed By:HARVINDER KAUR BHATIA Signing Date:17.08.2022 19:04:22