Delhi High Court - Orders
Poonam Getamber Anand vs State Govt. Of Nct Of Delhi And Ors on 9 December, 2024
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 8851/2024
POONAM GETAMBER ANAND .....Petitioner
Through: Mr. Sunil Dalal, Sr. Advocate with
Mr. Kirish Kalra, Mr. Nikhil Beriwal,
Mr. Akash Gupta, Ms. Riya Rana,
Mr. Mr. Namish Bhati and Ms. Shipra
Bali, Advocates.
versus
STATE GOVT. OF NCT OF DELHI AND ORS......Respondents
Through: Mr. Laksh Khanna, APP for State
with Insp. Nikush Kr, EOW.
Mr. Sidhant Kumar and Mr. Om
Batra, Advocates for respondent Nos.
2 and 3.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 09.12.2024 CRL.M.A. 33859/2024, CRL.M.A. 33860/2024
1. Allowed, subject to all just exceptions.
2. Application is disposed of.
CRL.M.C. 8851/2024, CRL.M.A. 33858/2024
1. By way of present petition, the petitioner seeks to assail the order dated 13.09.2024 passed by Ld. Judicial Magistrate First Class-01, Patiala House Court, New Delhi as well as the quashing of the Look Out Circular opened against the petitioner in respect of FIR No. 88/2021 registered under Sections 406/420/120B IPC at P.S. EOW, Delhi.
2. Issue notice.
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 03/01/2025 at 22:07:26
3. Ld. APP for the State accepts notice and seeks some time to file a Status Report.
4. Ld. counsel for respondent Nos. 2 and 3 enters appearance and accepts notice.
5. Renotify on 23.01.2025.
6. In the meantime, reply, if any, be filed.
MANOJ KUMAR OHRI, J DECEMBER 9, 2024 ga 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 03/01/2025 at 22:07:26