Delhi High Court - Orders
Navdeep Singh vs State Nct Of Delhi on 13 October, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~64
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 2388/2022
NAVDEEP SINGH ..... Petitioner
Through: Mr. Ravi Prakash, Adv.
versus
STATE NCT OF DELHI ..... Respondent
Through: Mr. Saransh, Adv. for Ms. Nandita
Rao, ASC (Crl) for State with SI
Nandan Singh, PS Cyber, Shahdara.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 13.10.2022
Crl.M.A. 20818/2022
1. Allowed, subject to all just exceptions. W.P.(CRL) 2388/2022
2. This is a petition under Article 226 of the Constitution of India read with Section 482 Cr.P.C. for quashing of FIR No. 20/2022 dated 24.02.2022 registered at PS Cyber police station, Shahdara, under Section 420 IPC and proceedings arsing therefrom.
3. It has been pointed out by learned counsel appearing for State that FIR was registered against the company and the company has not been made a party.
4. Learned counsel appearing for the petitioner may implead the company as respondent no.2 and file amended memo of parties within W.P.(CRL) 2388/2022 page 1 of 2 Signature Not Verified Signed By:HARIOM Signing Date:03.11.2022 16:13:56 one week and thereafter notice be issued to company on taking steps by the petitioner within one week, on filing of process fee, through Registered AD/Speed Post, courier as well as through ordinary service through process server, as well as through electronic service.
5. Issue notice. Mr. Saransh, Advocate accepts notice on behalf of State.
6. Status Report be filed.
7. List on 04.11.2022.
TALWANT SINGH, J OCTOBER 13, 2022/nk Click here to check corrigendum, if any W.P.(CRL) 2388/2022 page 2 of 2 Signature Not Verified Signed By:HARIOM Signing Date:03.11.2022 16:13:56