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Delhi High Court - Orders

Spaze Towers Private Limited & Ors vs State & Anr on 30 July, 2021

Author: Yogesh Khanna

Bench: Yogesh Khanna

                                $~2
                                *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                +     CRL.M.C. 1594/2021, CRL.M.A. 11805/2021.
                                      SPAZE TOWERS PRIVATE LIMITED & ORS. ..... Petitioners
                                                        Through : Mr.Maninder Singh, Sr. Advocate
                                                                    alongwith Mr.Lokesh Bhola and
                                                                    Mr.Karan Grover.
                                                        versus
                                      STATE & ANR.                                    ..... Respondents
                                                        Through : Mr.M.S.Oberoi, APP for the State
                                                                    with SI Dinesh Beniwal, PS R.K.
                                                                    Puram.
                                                                    Respondent No.2 in person.
                                                                    Mr.Abhishek Sharma, Mr.Rama
                                                                    Shankar,     Mr.Mohit       Aggarwal,
                                                                    Advocates for applicant - Sushant
                                                                    Banerjee.
                                                                    Mr.Piyush      Singh,      Mr.Askhay
                                                                    Srivastava and Mr.Sourav Sharma,
                                                                    Advocates.
                                      CORAM:
                                      HON'BLE MR. JUSTICE YOGESH KHANNA
                                                        ORDER

% 30.07.2021

1. The hearing has been conducted through Video Conferencing.

Crl.M.A.No.11120/2021

2. Exemption allowed, subject to all just exceptions.

3. The application stands disposed of.

CRL.M.C. 1594/2021

4. Petitioners file this petition for quashing of the FIR No.94/2021 under Section 406/420/34 Indian Penal Code registered at police station R.K.Puram against them and the proceedings emanating therefrom, which was got registered by the respondent No.2 on the ground of amicable settlement.

Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:30.07.2021 16:55

5. Learned counsel for Sushant Banerjee appears and submit his complaint is also identical to respondent No.2. Several advocates appeared and say there are atleast 32 complainants beside respondent No.2 herein in respect of the same project.

6. Let status report be filed by the State before the next date of hearing with an advance copy to learned counsel for the petitioner and be placed on record.

7. List on 02.12.2021.

YOGESH KHANNA, J.

JULY 30, 2021 VLD Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:30.07.2021 16:55