Delhi High Court - Orders
Kanav Arora vs The State Govt. Of N.C.T. Of Delhi & Anr on 20 February, 2023
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1183/2023
KANAV ARORA ..... Petitioner
Through: Mr. Sunil Dalal, Sr. Advocate with
Mr. Hirein Sharma, Mr. Rajeev
Singh, Ms. Manish Saroha and Ms.
Sonali Gupta, Advocates.
versus
THE STATE GOVT. OF N.C.T. OF DELHI & ANR ..... Respondents
Through: Mr. Raj Kumar, APP for the State
with SI Kailash, PS Moti Nagar.
Mr. Vikas Pathak, Mr. Anurag, Mr.
Tejas and Mr. Amit Bhiduri,
Advocates for the Complainant.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 20.02.2023 CRL.M.A. 4574/2023
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of.
CRL.M.C. 1183/20233. The present petition has been filed under Section 482 Cr. P. C. by the petitioner for quashing of the FIR No. 328/2022 under Section 376 IPC registered at Police Station Moti Nagar and all proceedings emanating therefrom.
4. Issue notice. Learned APP for the State appears on advance Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:21.02.2023 16:47:42 notice and accepts notice.
5. Let status report be filed by the State before the next date of hearing. 6. List on 6th March 2023.
7. Respondent no. 2 is directed to be present on the next date of hearing.
RAJNISH BHATNAGAR, J FEBRUARY 20, 2023 p