Delhi High Court - Orders
Yogesh Chandar Goyal & Ors vs The State & Anr on 13 April, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 888/2022
YOGESH CHANDAR GOYAL & ORS. ..... Petitioners
Through: Mr. Fakhare Alam, Advocate.
Mr. Purvesh Buttan and Mr. Prateek
Narwar, Advocates.
versus
THE STATE & ANR. ..... Respondents
Through: Mr. Tarang Srivastava, APP.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 13.04.2022
1. This is a petition for setting aside the impugned order dated 12.02.2020 passed by the Additional Sessions Judge in Criminal Revision No. 169/2019 and for quashing of the proceedings of CC No. 11205/2017 and the summoning order dated 05.01.2019 passed by the learned ACMM being totally arbitrary, illegal, perverse and contrary to the settled law on the subject.
2. Issue notice. Learned APP accepts notice for respondent no. 1/State.
3. Let respondent no. 2 be served through all possible modes, including the electronic mode, on taking steps by the petitioners.
4. List on 28.07.2022.
TALWANT SINGH, J APRIL 13, 2022 pa Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:NEETI KUMARI SHARMA Signing Date:22.04.2022 15:31