Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Delhi High Court - Orders

Ranjib Biswal vs State (Nct Of Delhi) And Anr on 9 March, 2026

Author: Swarana Kanta Sharma

Bench: Swarana Kanta Sharma

                          $~5
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         BAIL APPLN. 2755/2025 & CRL.M.A. 22641/2025, CRL.M.A.
                                    37361/2025, CRL.M.A. 37391/2025
                                    RANJIB BISWAL                                                                             .....Petitioner
                                                                  Through:            Mr. N. Hariharan, Senior Advocate
                                                                                      with Mr. Tanveer Ahmed Mir, Senior
                                                                                      Advocates, Mr. Aman Akhtar, Mr.
                                                                                      Md. Imran Ahmad and Ms.
                                                                                      Yashodhara Singh, Advocates

                                                                  versus

                                    STATE (NCT OF DELHI) AND ANR.                                                          .....Respondents
                                                                  Through:            Mr. Manoj Pant, APP for the State
                                                                                      Mr. Amit Gupta, Advocate for R-2
                                                                                      Mr. Vivek Sood, Senior Advocate
                                                                                      with Mr. Shivam Jangra, Ms. Shreya
                                                                                      Pal, Ms. Pankhuri Jain and Ms.
                                                                                      Sanskruti Tiwari, Advocates for
                                                                                      victim Sanjeev Sabharwal

                                    CORAM:
                                    HON'BLE DR. JUSTICE SWARANA KANTA SHARMA
                                                                  ORDER

% 09.03.2026

1. This Court notes that vide report dated 15.12.2025, the leaned Mediator, Delhi High Court Mediation and Conciliation Centre, High Court of Delhi stated that the mediation sessions between the parties were fixed for 17.11.2025, 21.11.2025 and 09.12.2025; however, the mediation could not succeeded.

2. The learned counsel appearing on behalf of respondent no. 2 states 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 11/03/2026 at 21:03:21 that he does not wish to file reply. Accordingly, the opportunity to file reply by respondent no. 2 stands closed.

3. Since a connected matter for quashing of the FIR in question is also listed, in which neither reply on behalf of the victim nor Status Report has been placed on record, list this matter on 20.05.2026.

4. Interim order(s), if any, to continue.

5. The order be uploaded on the website forthwith.

DR. SWARANA KANTA SHARMA, J MARCH 09, 2026/ns/TD 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 11/03/2026 at 21:03:21