Delhi High Court - Orders
Kulveer Singh And Ors vs State (Nct Of Delhi) & Anr on 14 October, 2022
Author: Anoop Kumar Mendiratta
Bench: Anoop Kumar Mendiratta
$~44
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 5291/2022
KULVEER SINGH AND ORS. ..... Petitioners
Through: Counsel (appearance not given).
versus
STATE (NCT OF DELHI) & ANR. ..... Respondents
Through: Mr. D.S. Dagar, APP for State with SI
Vandana from PS Hari Nagar.
Mr. S. Satyanarayan, Advocate for
respondent no. 2.
CORAM:
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
ORDER
% 14.10.2022 CRL.M.A. 21045/2022 Exemption allowed, subject to just exceptions and filing of certified copies on record.
Application is accordingly disposed of.
CRL.M.C. 5291/2022Petition has been preferred on behalf of the petitioners under Section 482 Cr.P.C. for quashing of FIR No. 404/2019, under Sections 498A/406/34 IPC, registered at Police Station: Hari Nagar and the proceedings emanating therefrom.
Issue notice. Learned APP for the State and Mr. S. Satyanarayan, Advocate for respondent no. 2 appear on advance notice and accept notice.
Status report/reply be filed before the next date of hearing with an advance copy to learned counsel for the petitioners.
List on 15.02.2023.
ANOOP KUMAR MENDIRATTA, J OCTOBER 14, 2022/akc Signature Not Verified Digitally Signed By:DINESH CHANDRA Signing Date:15.10.2022 18:57:40