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Delhi High Court - Orders

Ashish Bhalla vs State Of Nct Delhi & Anr on 30 May, 2023

Author: Swarana Kanta Sharma

Bench: Swarana Kanta Sharma

                                    $~29
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           CRL.M.C. 4043/2023
                                                ASHISH BHALLA                                                                     ..... Petitioner
                                                                                      Through:                 Mr. Sudhir Nandrajog, Sr. Advocate
                                                                                                               along with Mr. Shaunak Kashyap,
                                                                                                               Mr. Balasubramanian Ramesh Iyer
                                                                                                               and Mr. Kanan Agarwal, Advocates

                                                                                      versus

                                                STATE OF NCT DELHI & ANR.                                                       ..... Respondents
                                                                                      Through:                 Mr. Amol Sinha, ASC for the State
                                                                                                               along with Mr. Kshitiz Garg, Mr.
                                                                                                               Ashvini Kumar and Ms. Chavi
                                                                                                               Lazarus, Advocates and with Insp.
                                                                                                               Kamal Kishor, P.S. EOW.

                                                CORAM:
                                                HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
                                                              ORDER

% 30.05.2023 CRL.M.A. 15227/2023 (exemption)

1. Allowed, subject to all just exceptions.

2. Application stands disposed of.

CRL.M.C. 4043/2023, CRL.M.A. 15226/2023 & CRL.M.A. 15228/2023

3. The instant petition under Section 482 of the Code of Criminal Procedure, 1973 („Cr.P.C.‟) has been filed on behalf of petitioner seeking quashing of FIR bearing No. 128/2018, registered at Police Station Economic Offences Wing, New Delhi for the offences punishable under Sections 406/420/467/468/471/120B of the Indian Penal Code, 1860 („IPC‟).

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 08/10/2023 at 04:24:42

4. Issue notice. Mr. Amol Sinha, ASC accepts notice on behalf of State and seeks time to file Status Report. Let the same be filed before the next date of hearing.

5. Issue notice to respondent no. 2 through all permissible modes, including electronically, on filing of Process Fee within four weeks, returnable on 06.07.2023.

6. The order be uploaded on the website forthwith.

SWARANA KANTA SHARMA, J MAY 30, 2023/zp Click here to check corrigendum, if any 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 08/10/2023 at 04:24:42