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Delhi High Court - Orders

Rajesh @ Gutka vs State Of Nct Of Delhi on 18 February, 2026

Author: Navin Chawla

Bench: Navin Chawla

                  $~8
                  *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +         CRL.A. 370/2004
                            RAJESH @ GUTKA                            .....Appellant
                                            Through: Mr. Rishi Malhotra, Senior
                                                     Advocate with Ms. Ansuiya and
                                                     Mr.     Shivaansh       Maini,
                                                     Advocates.

                                                          versus

                            STATE OF NCT OF DELHI                                            .....Respondent
                                          Through:                            Mr. Aman Usman, APP with
                                                                              Mr.    Manvendra        Yadav,
                                                                              Advocate along with SI
                                                                              Sandeep Yadav, P.S.V.K.North.

                            CORAM:
                            HON'BLE MR. JUSTICE NAVIN CHAWLA
                            HON'BLE MR. JUSTICE RAVINDER DUDEJA
                                              ORDER

% 18.02.2026

1. Arguments heard in part.

2. To come up for remaining arguments on 2nd March, 2026.

3. The physical copy of the learned Trial Court record be also requisitioned on the next date of hearing.

4. The counsels for the parties shall also be entitled to inspect the Court record.

NAVIN CHAWLA, J RAVINDER DUDEJA, J FEBRUARY 18, 2026/ib/ma 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 20/02/2026 at 20:41:52