Delhi High Court - Orders
Somdutt Alias Godhu And Ors vs State Of Nct Of Delhi & Anr on 10 May, 2022
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 1086/2022
SOMDUTT ALIAS GODHU AND ORS. ..... Petitioners
Through: Mr. Sanjay Gupta, Advocate
versus
STATE OF NCT OF DELHI & ANR. ..... Respondents
Through: Ms. Kamna Vohra, ASC for State
with SI Amit, P. S. Paschim Vihar
Mr. Rakesh Tanwar, Advocate for
complainant
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 10.05.2022 CRL.M.A. 9071/2022 Exemption allowed subject to just exceptions. The application stands disposed of.
W.P.(CRL) 1086/2022
1. The instant petition under Section 482 of the Code of Criminal Procedure, 1973 has been filed on behalf of the petitioner seeking quashing and cancelling the FIR bearing No. 880/2021 registered at Police Station Paschim Vihar for offences punishable under Sections 307/34 of the Indian Penal Code, 1860 and Sections 24/25 of the Arms Act, 1959 and other consequential proceedings emanating therefrom.
2. Heard.
Signature Not Verified Digitally Signed By:GAURAV SHARMA Signing Date:11.05.2022 17:41:053. Ms. Kamna Vohra, learned ASC for the State appears on advance notice and prays for some time to file the status report. Let the same be filed within two weeks.
4. List on 23rd August, 2022.
CHANDRA DHARI SINGH, J MAY 10, 2022 gs/ct Signature Not Verified Digitally Signed By:GAURAV SHARMA Signing Date:11.05.2022 17:41:05