Delhi High Court - Orders
Shiv Lingam vs The State And Anr on 17 June, 2022
Author: Anoop Kumar Mendiratta
Bench: Anoop Kumar Mendiratta
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 2885/2022
SHIV LINGAM ..... Petitioner
Through: Mr.Haneef Mohammad Kamal and
Mr.Ashwani Kumar, Advocates.
versus
THE STATE AND ANR. ..... Respondents
Through: Ms. Kusum Dhalla, APP for the State
along with SI Satyavir Singh.
Mr.Manoj K. Srivastwa, Advocate for
the complainant.
CORAM:
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
ORDER
% 17.06.2022 CRL.M.A. 12027/2022 Allowed, subject to all just exceptions. The application is accordingly disposed of. CRL.M.C. 2885/2022 & CRL.M.A. 12026/2022 This is a petition filed on behalf of the petitioner under Section 482 Cr.P.C. for quashing of order dated 07.06.2022 passed by Sh.Sunil Kumar Sharma, ASJ-09, West, Tis Hazari Court, Delhi in FIR No. 370/2020 registered at Police Station Patel Nagar under Sections 448/451/467/468/471/34 IPC whereby the bail granted to the petitioner by Learned A.C.M.M. vide order dated 06.04.2022 has been cancelled.
Issue notice. Learned APP for the State and Mr.Manoj K. Srivastwa, Advocate for respondent No.2 appear on advance notice and accept notice.
Reply be filed before the next date of hearing with an advance copy to Signature Not Verified Digitally Signed By:DINESH CHANDRA Signing Date:18.06.2022 20:29:52 the learned counsel for the petitioner.
List before the Vacation Bench on 27.06.2022.
ANOOP KUMAR MENDIRATTA, J.
(VACATION JUDGE) JUNE 17, 2022/R Signature Not Verified Digitally Signed By:DINESH CHANDRA Signing Date:18.06.2022 20:29:52