Delhi High Court - Orders
Amarnath Ghosh Dastidar & Ors vs State Of Nct Of Delhi & Anr on 2 November, 2023
Author: Amit Sharma
Bench: Amit Sharma
$~59
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 5163/2022 & CRL.M.A. 20623/2022 (Stay)
AMARNATH GHOSH DASTIDAR & ORS. ..... Petitioners
Through: Mr. M.L.Yadav, Advocate alongwith
P-1 in person.
versus
STATE OF NCT OF DELHI & ANR. ..... Respondents
Through: Mr. Aman Usman, APP for the State.
SI Amit Kumar Dagar, Sec-V, EOW.
Mr. Aseem and Mr. Amit Saxena,
Advocates for R-2.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 02.11.2023
1. The present petition under Section 482 of the CrPC seeks following prayers:-
"In the foregoing circumstances it is most respectfully prayed that this Hon‟ble Court may be pleased to:-
A) Pass an order quashing and/or setting aside the order dated 09.09.2022 passed in Cr.Case No. 88454 of 2016 pending before the Ld. CMM, Saket Court, Delhi filed by the respondent herein and;
B) Pass any other or further order as this Hon‟ble Court may deem fit and proper in the facts and circumstances of the present case in the interest of justice."
2. In view of the fact that judgement has been reserved in CRL.M.C. 1303/2014 titled „Bimalendu Ghosh Dastidar v. State & Ors.‟, learned APP for the State as well as learned counsel appearing on behalf of respondent no. 2 fairly do not oppose the present petition.
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 05/11/2023 at 00:06:29
3. In view of the above, the present petition is allowed. Order dated 09.09.2022, passed by learned Chief Metropolitan Magistrate, Saket Court, Delhi, in Cr.Case No. 88454/2016 is set aside.
4. Present petition is allowed and disposed of in the aforesaid terms.
5. Pending application(s), if any, also stand disposed of.
AMIT SHARMA, J NOVEMBER 02, 2023/sn 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 05/11/2023 at 00:06:29