Delhi High Court - Orders
M/S Dr. Randhawa Ultrasonography ... vs State Of Nct, Delhi & Anr on 25 April, 2024
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 8941/2023, CRL.M.A. 33442/2023 & CRL.M.A.
34370/2023
M/S DR. RANDHAWA ULTRASONOGRAPHY IMAGING AND
RESEARCH INSTITUTE (THROUGH ITS AUTHORIZED
REPRESENTATIVE) DR. J.S. RANDHAWA ..... Petitioner
Through: Mr. Percival Billimoria, Sr. Adv. with
Mr. Khowaja Siddiqui, Mr. Tushar
Bhatija, Mr. Divyam Khera,
Ms.Nishtha Tyagi, Mr. Jay Singh and
Vikram Aditya, Advs.
versus
STATE OF NCT, DELHI & ANR. ..... Respondents
Through: Mr. Raghuinder Verma, APP for State
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 25.04.2024
1. The present petition has been filed against the impugned order dated 18.10.2023 passed by the learned Metropolitan Magistrate-06, West District, Tis Hazari Courts, Delhi whereby the application filed by the petitioner under Section 451 CrPC seeking release of ultrasonography machine and DVR machines of the petitioner / accused on superdari was dismissed.
2. The learned senior counsel for the petitioner submits that the value of the machines seized by the respondents is to the tune of Rs. 5 crores and the petitioner is bearing the expense of lease in respect of one of the machines.
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 29/04/2024 at 22:14:27
3. He submits that once the machines are released, the petitioner can rent out the same to a registered centre.
4. In view of the above, issue notice. Learned APP for the State accepts notice.
5. Dr. Satyajit Kumar, State Programme Officer, (PC and PNDT), who represent the respondent no. 2, accepts notice on behalf of respondent no. 2.
6. Let status report / reply be filed within one week.
7. Rejoinder, if any, be filed before the next date.
8. Re-notify on 13.05.2024.
VIKAS MAHAJAN, J APRIL 25, 2024 N.S. ASWAL 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 29/04/2024 at 22:14:27