Delhi High Court - Orders
Ramesh Dahiya vs State Of Nct Of Delhi on 6 October, 2023
Author: Amit Bansal
Bench: Amit Bansal
$~23-24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 6197/2018 & CRL.M.A. 49043/2018 (stay), CRL.M.A.
42240/2019 (for quashing of FIR), CRL.M.A. 9489/2022 (u/s 340
CrPC)), CRL.M.A. 17193/2023 (for recalling of order dt. 06.12.2018)
RAMESH DAHIYA ..... Petitioner
Through: Mr.Aabhas Dahiya, Mr.Mitish Dahiya
and Mr.Vikas Chaudhary, Advocates.
versus
STATE OF NCT OF DELHI ..... Respondent
Through: Mr. Ritesh Kumar Bahri, APP for
State.
SI Satwant Singh, PS Crime Branch.
Mr.Hemant Choudhary and Mr.Akhil
Kumar, Advocates for the
complainant.
+ W.P.(CRL) 870/2019 & CRL.M.A. 42722/2019 (delay 18 days in
filing amended memo of parties), CRL.M.A. 14210/2020 (early
hearing)
MS. F (MINOR) ..... Petitioner
Through: Mr.Hemant Choudhary and Mr.Akhil
Kumar, Advocates
versus
THE STATE (NCT OF DELHI) & ANR ..... Respondents
Through: Mr.Amol Sinha, ASC (Crl.) for the
State.
Mr.Aabhas Dahiya, Mr.Mitish Dahiya
and Mr.Vikas Chaudhary, Advocates
for respondent no.2.
CRL.M.C. 6197-2018 and connected Page 1 of 2
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 12/10/2023 at 01:35:17
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 06.10.2023
No time left.
List on 18th March, 2024.
AMIT BANSAL, J
OCTOBER 6, 2023/rt
CRL.M.C. 6197-2018 and connected Page 2 of 2
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 12/10/2023 at 01:35:17