Delhi High Court - Orders
Nimesh Kumar vs State (Nct) Of Delhi on 5 April, 2021
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 853/2021
NIMESH KUMAR ..... Petitioner
Through Mr.Divyesh Pratap Singh, Adv.
with Mr.Sanjay Singh &
Mr.Vikram Pratap Singh, Advs.
versus
STATE (NCT) OF DELHI ..... Respondent
Through Mr. Izhar Ahmad, APP for State.
Insp.Daya Sagar SHO SI R.S.
Pandit PS Kalyan Puri.
Mr.Kartickay Mathur, Adv. for R-
2.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 05.04.2021 Crl. M.A. 4237/2021
1. Allowed, subject to all just exceptions.
2. Application is disposed of.
Crl.M.C.853/2021 & Crl.M.A. 4236/2021
3. Notice issued.
4. Learned APP for State and learned counsel for complainant accept notice and seek time to file reply to the present petition.
5. Let needful be done within three weeks with an advance copy to the other side.
6. Rejoinder thereto, if any, be filed within one week thereafter.
7. Renotify on 25.05.2021.
8. Till further order, proceedings before the Trial Court against the petitioner shall remain stayed.
SURESH KUMAR KAIT, J APRIL 05, 2021/ab