Delhi High Court - Orders
Khalid Rehman vs The State Nct Of Delhi And Ors on 13 October, 2025
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 404/2025
KHALID REHMAN .....Petitioner
Through: Mr. M.S. Khan and Ms.
Shaziya, Advocates.
versus
THE STATE NCT OF DELHI AND ORS .....Respondents
Through: Mr. Rahul Tyagi, ASC for
the State with Mr. Sangeet
Sibou, Mr. Priyansh Raj
Singh Senga, Mr. Aniket
Singh, Advocates.
SI Akashdeep, PS Jamia
Nagar.
CORAM:
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 13.10.2025
1. The status report is handed over in the Court and is taken on record.
2. On perusal of the status report, it is evident that the petitioner was not in possession of the subject property in which the MCD alleged that the seal put by them was tempered.
3. The police after inquiry found that the property was occupied by the builder/subsequent purchaser of the property.
4. The Investigating Officer is present in the Court and states that an appropriate status report be filed before the learned Trial Court within a period of four weeks.
5. Considering the above no orders are required to be passed at this stage.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 15/10/2025 at 22:15:06
6. The petition stands disposed of with liberty to the petitioner to file appropriate petition in case any grievance remains in future.
AMIT MAHAJAN, J OCTOBER 13, 2025 DU This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 15/10/2025 at 22:15:06