Delhi High Court - Orders
Netsity Systems Pvt Ltd (Through Its ... vs State, Nct Of Delhi & Ors on 18 May, 2022
Author: Anoop Kumar Mendiratta
Bench: Anoop Kumar Mendiratta
$~52
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 1133/2022
NETSITY SYSTEMS PVT LTD (THROUGH ITS DIRECTOR)
..... Petitioner
Through: Mr. Hemant Gulati, Advocate.
versus
STATE, NCT OF DELHI & ORS. ..... Respondents
Through: Mr. Avi Singh, ASC for the State and
Mr. Karan Dhalla, Advocate along
with SI Hanspreet Singh.
CORAM:
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
ORDER
% 18.05.2022 CRL.M.A. 9616/2022 Allowed, subject to all just exceptions. The application is accordingly disposed of. W.P.(CRL) 1133/2022 This is a writ petition under Article 226 of the Constitution of India read with Section 482 Cr.PC for directing the respondents for transfer of investigation of FIR No.81/2018 registered at Police Station Preet Vihar under Sections 420/34 IPC to Economic Offences Wing, Mandir Marg, Connaught Place, New Delhi.
Issue notice. Learned ASC for the State appears on advance notice served upon the State and accepts notice.
Let the reply/status report be filed by learned ASC for the State with an advance copy to the learned counsel for the petitioner before the next date of hearing.
List on 19.09.2022.
ANOOP KUMAR MENDIRATTA, J.
MAY 18, 2022/A Signature Not Verified Digitally Signed By:DINESH CHANDRA Signing Date:19.05.2022 17:42:13