Delhi High Court - Orders
Jaipal Singh Bisht vs The State And Ors on 18 October, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~68
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 5360/2022 & CRL.M.A. 21286/2022
JAIPAL SINGH BISHT ..... Petitioner
Through: Mr. Rakesh Sachdeva, Adv.
versus
THE STATE AND ORS ..... Respondents
Through: Mr. Ritesh Kr. Bahri, APP for State.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 18.10.2022
1. This is a petition on behalf of accused No. 4 under Section 482 Cr.P.C. for quashing of FIR qua the petitioner bearing no. 602/2018 u/s 498A/406/34 IPC, PS Burari and subsequent proceedings pending before the learned Metropolitan Magistrate, Tis Hazari Courts, Delhi.
2. Issue notice. Mr. Ritesh Kr. Bahri, APP accepts notice on behalf of the State.
3. Notice be issued to respondent No.2 and 3 on taking steps by the petitioner within two weeks through process fee, registered A.D., speed post, courier, ordinary mode through process server as well as through electronic mode.
4. List this matter before the learned Joint Registrar for service of the aforesaid respondents on the above said modes for 06.01.2023.
CRL.M.C. 5360/2022 page 1 of 2 Signature Not Verified Signed By:HARIOM Signing Date:03.11.2022 16:31:29
5. In the meantime, reply, if any, be filed before the next date of hearing.
6. No ground for ad interim stay is made out at this stage.
TALWANT SINGH, J
OCTOBER 18, 2022/nk
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CRL.M.C. 5360/2022 page 2 of 2
Signature Not Verified
Signed By:HARIOM
Signing Date:03.11.2022
16:31:29