Delhi High Court - Orders
Ajay Seth & Anr vs State (Govt Of Nct Of Delhi) on 22 January, 2019
Author: R.K.Gauba
Bench: R.K.Gauba
SHAKUN ANAND
31.01.2019 13:16
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 4440/2016 & Crl.M.A.Nos. 18540/2016, 2397/2018
AJAY SETH & ANR ..... Petitioners
Through: Mr. Shri Singh & Ms. Shuchi
Dwivedi, Advs.
versus
STATE (GOVT OF NCT OF DELHI) ..... Respondent
Through: Mr. K.S. Ahuja, APP for the State
with SI Manjeet, Cyber Crime Unit,
Special Cell.
CORAM:
HON'BLE MR. JUSTICE R.K.GAUBA
ORDER
% 22.01.2019 After some hearing, the learned counsel for the petitioners submits that he may be permitted to withdraw the present petition, the petitioners inclined to assist the Metropolitan Magistrate by adducing such evidence as is in their possession and control for preliminary inquiry under Sections 200- 202 Cr.P.C. and when the case reaches the stage of Section 202 Cr.P.C. reserving the right to move an appropriate application seeking direction to the police for investigation to gather further evidence.
The petition and the applications filed therewith are dismissed as withdrawn, the rights, as above, of the petitioners being reserved.
R.K.GAUBA, J JANUARY 22, 2019 nk