Delhi High Court - Orders
Radhey Shyam Meena vs The State & Anr on 21 November, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~67
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 2766/2022, CRL.M.A. 24013/2022 & CRL.M.A.
24138/2022
RADHEY SHYAM MEENA ..... Petitioner
Through: Mr. Jai subhash Thakur, Mr. Virender
Kumar Narwal, Mr. Vikas Saini, &
Mr. Manish malik, Advs.
versus
THE STATE & ANR. ..... Respondents
Through: Mr. Yasir Rauf Ansari, ASC for R-1
with Adeeb-Ul-Hasan for State.
SI Jai Kishan, PS Paschim Vihar, East
Delhi.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 21.11.2022 CRL.M.A. 24013/2022
1. Allowed, subject to all just exceptions.
W.P.(CRL) 2766/2022 & CRL.M.A. 24138/2022
2. This is a writ petition under Article 226 of the Constitution of India read with Section 482 Cr.P.C. for quashing of order on sentence dated 14.10.2019 in case CC No. 4990587/2016 under Section 138 NI Act, PS Pashcim Vihar, East, West District against the petitioner along with supporting affidavit.
3. Issue notice. Mr. Yasir Rauf Ansari, ASC accepts notice on behalf of the State.
4. It has been pointed by learned ASC that this is a matter under Section 138 of the NI Act and the complainant has not been impleaded as party.
W.P.(CRL) 2766/2022 page 1 of 2 Signature Not Verified Digitally Signed By:MAMTA RANI Signing Date:30.11.2022 11:51
5. Let complainant be impleaded as respondent no.3 and petitioner is directed to file amended memo of parties within two weeks and steps be taken.
6. It is to be noted that respondent no.1 and 2 are proforma party.
7. The newly impleaded respondent no.3 be served through process fee, registered A.D., speed post, courier, ordinary mode through process server as well as through electronic mode on taking necessary steps by the petitioner within two weeks from today.
8. List on 20.12.2022.
TALWANT SINGH, J
NOVEMBER 21, 2022/nk
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W.P.(CRL) 2766/2022 page 2 of 2
Signature Not Verified
Digitally Signed By:MAMTA
RANI
Signing Date:30.11.2022 11:51