Delhi High Court - Orders
Ansul vs The State Govt Of Nct Of Delhi & Anr on 20 November, 2025
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 4074/2024
ANSUL .....Petitioner
Through: Mr. Arun Kumar Tripathi, Advocate.
versus
THE STATE GOVT OF NCT OF DELHI & ANR......Respondents
Through: Mr Yasir Rauf Ansari - ASC (Crl.)
with Mr. Alok Sharma, Advocate for
the State with SI Reena along with
ASI Balllabh, PS Prashant Vihar.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 20.11.2025
1. Petition under Article 226 of Constitution of India read with Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (Section 482 of the Code of Criminal Procedure, 1973), has been filed on behalf of the Petitioner, for quashing of the FIR No. 392/2023 under Section 308/34 of the Indian Penal Code, 1860, registered at Police Station Prashant Vihar, Delhi, in terms of the Settlement dated 16.11.2024.
2. Learned Prosecutor submits that the Complainant is not forth coming for the Settlement and is resiled for the same.
3. On taking steps, Notice of the Petition, be issued to the Respondent No. 2, Karan Singh Sisodia, through Investigating Officer including ordinary post and electronic mode, returnable on 16.12.2025.
4. Be listed on 16.12.2025.
NEENA BANSAL KRISHNA, J NOVEMBER 20, 2025/RS This is a digitally signed order.
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