Dhanesh Ieshdhan vs State (Govt. Of Nct Of Delhi) Anr Anr on 10 May, 2023

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Delhi High Court - Orders

Dhanesh Ieshdhan vs State (Govt. Of Nct Of Delhi) Anr Anr on 10 May, 2023

Bench: Swarana Kanta Sharma

                          $~45
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CRL.M.C. 3310/2023 & CRL.M.A. 12416/2023
                                 DHANESH IESHDHAN                                         ..... Petitioner
                                                      Through:     Petitioner in person

                                                      versus

                                 STATE (GOVT. OF NCT OF DELHI) ANR ANR. ..... Respondent
                                                      Through:     Mr. Naresh Kumar Chahar, APP for
                                                                   the State with SI Vijay Dutt, PS
                                                                   Laxmi Nagar.

                                 CORAM:
                                 HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
                                               ORDER

% 10.05.2023 CRL.M.A. 12415/2023 (exemption)

1. Allowed, subject to all just exceptions.

2. Application stands disposed of.

CRL.M.C. 3310/2023

3. The instant petition under Section 482 of the Code of Criminal Procedure, 1973 has been filed on behalf of petitioner seeking following prayer:

"(a) Quash the FIR NO. 421/2018 (U/s 354/354D/506/509 of the IPC), P.S. Shakarpur, East Delhi and further proceedings emanating there from.

(b) Stop the further humiliation and harassment of the petitioner by suspend the going on illusive proceedings in the trial court which is Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:12.05.2023 19:58:26 nothing but gross misuse of the process of court} based on bogus and fake charge sheet and ungrounded. Summoning order for the petitioner which does not exist in the prima facie and thus invalid & inoperative in the eye of law."

4. Issue notice. Mr. Naresh Kumar Chahar, learned APP accepts notice on behalf of the State and seeks time to file reply. Let reply be filed prior to next date of hearing with advance copy to the petitioner.

5. Issue notice to respondent no. 2 through all permissible modes including electronically, on filing Process Fee within four weeks, returnable on 09.10.2023.

6. The order be uploaded on the website forthwith.

SWARANA KANTA SHARMA, J MAY 10, 2023/ns Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:12.05.2023 19:58:26

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Delhi High Court - Orders