Delhi High Court - Orders
Smt Koshalya Devi And Ors vs The State Govt Of Nct Of Delhi And Anr on 31 May, 2022
Author: Anu Malhotra
Bench: Anu Malhotra
$~50
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 2671/2022
SMT KOSHALYA DEVI AND ORS ..... Petitioners
Through: Mr.Yogendra Kumar Verma,
Advocate
versus
THE STATE GOVT OF NCT OF DELHI AND ANR
..... Respondents
Through: Mr.Izhar Ahmad, APP for State
With ASI Mushtaq
Mr.Goldy Goyal, Advocate
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 31.05.2022 Crl.M.A. No.11092/2022 Exemption allowed, subject to just exceptions. Crl.M.C. No. 2671/2022 and Crl.M.A. No.11093/2022 The petitioners vide the present petition seek the quashing of the FIR bearing No.528/2021 Police Station Khayala under Sections 323/354/354(A)/354(B)/506/509/34 of the Indian Penal Code, 1860. It is essential to peruse the statement under Section 164 Cr.P.C. of the prosecutrix to the FIR which the State does not have today, which be so produced on the next date of hearing. The status report qua the adverse antecedents, if any, against the petitioners be also submitted.
Renotify on 22.8.2022.
ANU MALHOTRA, J MAY 31, 2022/SV Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:02.06.2022 16:06:42 This file is digitally signed by PS to HMJ ANU MALHOTRA.