Delhi High Court - Orders
X vs State Of Nct Of Delhi on 10 July, 2024
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 156/2022
X .....Appellant
Through: Mr. Syed Bashar Afzal, Mr. Abdul
Qadir, Mr. Nirmay Pratap Singh, Ms.
Garima Sharma, Ms. Nasreen, Ms.
Geeta Bajaj, Advs.
versus
STATE OF NCT OF DELHI .....Respondent
Through: Mr. Raghuinder Varma, APP for State
and W/SI Sushma, Supreme Court
Security, W/SI Kiran, PS Moti Nagar.
Ms. Tanya Agarwal, Adv. For
prosecutrix.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 10.07.2024 CRL.M.(BAIL) 442/2022
1. The present application has been filed under Section 389 Cr.P.C. for the suspension of sentence.
2. The notice had been duly issued to the prosecutrix. The prosecutrix has duly appeared on 23.08.2023 and was duly represented by lawyer on 14.12.2023.
3. The appellant was convicted vide judgment of conviction and order on sentence passed in SC No. 299/2017 dated 25.08.2021 and order dated 03.12.2021.
4. The appellant was sentenced to rigorous imprisonment for a period of 10 years and to pay a fine of Rs. 500/- for the offence punishable under 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 13/07/2024 at 00:58:18 Section 6 of POCSO and simple imprisonment for a period of 5 years and to pay fine of Rs. 500/- for the offence punishable under Section 10 of POSCO. The appellant was also sentenced simple imprisonment for a period of 3 months for the offence punishable under Section 323 IPC. The sentences were directed to run concurrently.
5. As per the nominal roll, the appellant has undergone custody of 7 years 3 months. The unexpired portion of sentence is around 2 years.
6. Taking into account, the appeal is likely to take time.
7. Learned counsel for the prosecutrix has opposed the suspension of sentence. However, taking into account that the accused has undergone sentence of 7 years 3 months.
8. Learned APP for the State submits that there is no other criminal antecedents against the appellant.
9. In view of the above, the sentence is suspended on furnishing a personal bond of Rs. 25,000/- with one surety of the like amount subject to the satisfaction of the concerned court/MM/CMM/Duty MM with the following conditions:
(i) The appellant shall remain available on his mobile number (8076646584) which he undertakes to keep operational during the pendency of the present appeal.
(ii) The appellant shall further remain in touch telephonically with police officer in-charge on his mobile number on the first Monday of every month.
(iii) The petitioner shall remain available on F-56, Sudarshan Park, New Delhi-110015 and shall not leave the territory of NCT of Delhi without the permission of the learned Trial Court.
This is a digitally signed order.
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(iv) In the event of a change of his residential address/ contact details, the appellant shall promptly inform the same to the concerned police officer in-charge and the court.
(v) The appellant shall remain present in the Court as and when the appeal is taken up for hearing.
10. Copy of the order be sent to the concerned Jail Superintendent for information and compliance.
11. In view of the above, the present application stands disposed of.
CRL.A. 156/202212. List the matter in the category of regular matters in due course.
DINESH KUMAR SHARMA, J JULY 10, 2024/AR..
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 13/07/2024 at 00:58:18 $~5 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 2998/2024, CRL.M.A. 14246/2024, CRL.M.A. 14247/2024 PUNDREEK SEMWAL & ANR. .....Petitioners Through: Mr. Bhumit Solanki, Adv. With petitioners.
versus STATE NCT OF DELHI & ANR. .....Respondents Through: Mr. Digam Singh Dagar, APP for the State.
Mr. Ghanshyam Mishra, Mr. Nilendra Vatsyayan, Mr. Swetabh, Advs. with R-2.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 10.07.2024
1. The present petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No. 478/2018 under Section 498A/406/34 IPC registered at PS Amar Colony, Delhi.
2. Learned counsel for the petitioner submits that Respondent no.2/complainant married petitioner no.1 on 02.03.2012 in accordance with the Hindu Rites and Ceremonies and no child was born out of the said wedlock. However, on account of temperamental differences and mental incompatibility, the parties started living separately and instituted multiple litigations against each other and their respective 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 13/07/2024 at 00:58:18 families including the present FIR.
3. Learned Counsel further submits that during the pendency of the proceedings, the parties have resolved their disputes amicably, and in furtherance thereof, they have entered into a settlement agreement/Memorandum of Understanding dated 13.09.2021.
4. Pursuant to the settlement, it is submitted by both parties that the marriage between them has already been dissolved.
5. Furthermore, the Learned Counsel for the petitioners submits that since the parties have resolved all their differences amicably, therefore, it would be in the interest of justice to quash FIR No. 478/2018 dated 01.11.2018 registered under Section 498A/406/34 IPC at PS Amar Colony, Delhi and all the other proceedings emanating therefrom.
6. I have gone through the settlement agreement/Memorandum of Understanding dated 13.09.2021which has been placed on record. The settlement agreement/Memorandum of Understanding provides for the following terms and conditions:
"1. That the parties have now mutually agreed that they will file joint petitions under section 13(B)(1) & 13(B)(2) of Hindu Marriage Act for dissolution of their marriage by mutual consent.
2. That the parties have mutually agreed that they shall file the joint petition u/s 13(B)(1) of Hindu Marriage Act, 1955 within one week of execution of the present agreement.
3. That the parties have further mutually agreed that they shall file the joint petition U/s 13(B)(2) of Hindu Marriage Act, 1955 along with the requisite application for waiver of 6 months period within 2 weeks of grant of first motion u/s 13(B)(1) of Hindu Marriage Act, 1955 and recording of the requisite statements of both the parties before the concerned 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 13/07/2024 at 00:58:18 family court.
4. That the parties have further mutually agreed that the First Party shall withdraw his petition filed under Section 13(1)(ia) of the Hindu Marriage Act, 1955 being HMA 1798/2018 which is pending adjudication before the Court of Sh. Sandeep Yadav, Ld. Judge, Family Courts, South East District, Saket Courts, Delhi on the next date of hearing or whenever permitted by the concerned Hon'ble Court by making an appropriate statement before the concerned court for the withdrawal of the same.
5. That the parties have further mutually agreed that after the Decree of Divorce has been granted by the Ld. Family Court, Delhi, the First Party. shall move an appropriate petition before the Hon'ble High Court of Delhi for quashing of the FIR bearing FIR No. 478/2018 U/s 498A/406/34 IPC P.S. Amar Colony, Delhi within 3 weeks of the same and the Second Party shall facilitate/assist by signing and handing over the requisite documents/photographs to the First Party and shall further give her NOC/statement for quashing of the same against the First Party and his family members before the Hon'ble High Court of Delhi.
6. That the First Party has agreed to pay a sum of Rs. 19,00,000/-(Rupees Nineteen Lakh Only) in total to the second party as full and final settlement of all her claims towards Istridhan, Permanent Alimony and Maintenance past, present and future.
7. The aforesaid amount will be paid in three installments in the following manner:
a) A sum of Rs. 6,00,000/- (Rupees Six Lakh only) shall be paid by the First Partyto the Second Party by way of Demand Draft in the name of Mansi Tiwari payable at Delhiat the time of recording of her statement in the first motion of divorce by mutual consent before the Ld. Family Court Judge, Delhi in the petition to be filed jointly u/s 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 13/07/2024 at 00:58:19 13(B)(1) of Hindu Marriage Act, 1955;
b) A further sum of Rs. 6,00,000/- (Rupees Six Lakh only). shall be paid by the First Party to the Second Party by way of pay order/Demand Draft in the name of Mansi Tiwari payable at Delhiat the time of recording of the statement in the second. motion of divorce by mutual consent before the Ld. Family Court Judge, Delhi in the petition to be filed jointly u/s 13(B)(2) of Hindu Marriage Act, 1955.
c) A further sum of Rs. 7,00,000/- (Rupees Seven Lakh only) shall be paid by the First Party to the Second Party by way of pay order/Demand Draft in the name of Mansi Tiwaripayable at Delhi at the time of recording of the statement of the Second Party before the Hon'ble High Court of Delhi, giving her NOC for quashing of the FIR No. 478/18 U/s 498A/406/34 IPC P.S. Amar Colony, Delhi.
8. It is mutually agreed by the parties that in case the First Party fails to timely comply with clauses under paral, 2,3,4,5 and 6, the Second Party shall be at liberty to forfeit the amount already paid in terms of para 7 till then and initiate appropriate proceedings against the First party for revival of her complaints/cases and would be at liberty to initiate appropriate legal proceedings/action against the First Party. It is further agreed that in case the Second Party fails to comply with the terms under para 1, 2, 4 and 5 after receiving the amount as mentioned in any of the sub clauses of para 7, the Second Party shall be liable to pay double the amount received from the First Party till then as per the agreement, and the First Party shall be at liberty to initiate appropriate legal proceedings against the Second Party in respect of default of the same as per this memorandum of understanding.
9. That the Second Party also undertakes to withdraw all the cases/complaint/petition, if any, and further states and undertakes not to file any case/complaint/suit against the First Party and his family members in future before any 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 13/07/2024 at 00:58:19 court of law or any other authority. Similarly, the First Party also states and undertakes that he shall also not file any complaint/proceedings against the Second Party or her family and shall withdraw the same if any are pending before any authority/court etc.
10. That on receipt of the aforesaid paymentin terms of para 6 and 7 by the Second Party, and compliance of other terms and conditions of this memorandum of understanding, both the parties shall be left with no claims, rights, interests etc. against each other in respect of any assets, movable or immovable owed or possessed by them or to be owned or possessed by them or their family members at any point of time.
11. That since the parties have resolved and sorted out all disputes amongst them out of their free will and without any pressure from any corner; they shall live separately without having any grudge and complaint against each other. The parties shall live their independent lives without any interference or involvement of each other.
12. That in terms of the aforesaid memorandum of understanding all the disputes between the parties stand resolved in all respect and if any of the parties have already initiated any proceedings which have not been mentioned, the same shall be deemed to have been withdrawn.
13. That both the parties have undertaken to remain bound by the terms and conditions of the settlement.
14. The present agreement in being executed in duplicate originals in English. Both the parties shall receive and retain a copy of the same with themselves."
7. The petitioner has handed over demand drafts in the court today bearing No. 553909 amounting to Rupees Five Lakhs Fifty Thousand only in the name of Mansi Tiwari drawn from Punjab National Bank 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 13/07/2024 at 00:58:19 and demand draft bearing NO. 553910 amounting to Rupees Five Lakhs Fifty Thousand only in the name of Mansi Tiwari drawn from Punjab National Bank to the respondent.
8. It is settled that the inherent powers under section 482 of the Code are required to be exercised to secure the ends of justice or to prevent abuse of the process of any court. Further, the High Court can quash non- compoundable offences after considering the nature of the offence and the amicable settlement between the concerned parties. Supreme Court and this Court have repeatedly held that the cases arising out of matrimonial differences should be put to a quietus if the parties have reached an amicable settlement. Reliance may be placed upon: B.S. Joshi v. State of Haryana, (2003) 4 SCC 675; K. Srinivas Rao v. D.A.Deepa, (2013) 5SCC 226; Yashpal Chaudhrani and Others vs. State (Govt. of NCT Delhi) and Another, 2019 SCC OnLine Del 8179.
9. Both parties are present in court and have duly been identified by the IO. Respondent No. 2 submits that she has entered the settlement voluntarily without any fear, force, or coercion. She has no objection if FIR No. 478/2018 dated 01.11.2018 registered under Section 498A/406/34 IPC at PS Amar Colony, Delhi and all the other proceedings emanating therefrom are quashed.
10. Taking into account the totality of facts and circumstances of the case, this court considers that the parties have entered into an amicable settlement out of their own free will, without any fear, force or coercion and they should be given an opportunity to lead their lives peacefully. No purpose will be served in continuing with the trial.
11. In view of the above, FIR No. 478/2018 under Section 498A/406/34 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 13/07/2024 at 00:58:19 IPC registered at PS Amar Colony, Delhi and all other proceedings emanating therefrom are quashed.
12. The present petition along with all the pending applications stand disposed of.
DINESH KUMAR SHARMA, J JULY 10, 2024/AR..
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 13/07/2024 at 00:58:19 $~6 * IN THE HIGH COURT OF DELHI AT NEW DELHI + BAIL APPLN. 2465/2020 NAVENDU AGRAWAL .....Petitioner Through: Mr. Vinayak Bhandari, Ms. Jaisal Singh, Ms. Teesta Mishra, Advs.
versus STATE (NCT OF DELHI) .....Respondent Through: Mr. Raghuinder Varma, APP for State and SI Sandeep Singh, PS Ranjit Nagar.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 10.07.2024 CRL.M.A. 29154/2023 in BAIL APPLN. 2465/2020 The present application has been filed under Section 340 Cr.P.C. seeking appropriate action against respondent for filing false status report dated 16.09.2020 in the matter of Navendu Agarwal v. State in bail application No. 2465/2020 before this court.
At the outset, learned APP for state has submitted that the present application has been filed against Mr. Sanjay Bhatia, former DCP, Central District, Delhi for filing status report on 16.09.2020.
Learned APP for state submits that however Mr. Sanjay Bhatia has not been made a party.
Learned counsel for the petitioner submits that he will file an appropriate application impleading Mr. Sanjay Bhatia.
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 13/07/2024 at 00:58:19 Let the amended memo of parties be filed. Let notice be issued to Mr. Sanjay Bhatia, former DCP, Central District, Delhi through all permissible modes, returnable on 05.11.2024.
DINESH KUMAR SHARMA, J JULY 10, 2024/AR..
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 13/07/2024 at 00:58:19 $~7 & 8 * IN THE HIGH COURT OF DELHI AT NEW DELHI + BAIL APPLN. 1878/2021 ASHOK KUMAR MISHRA .....Petitioner Through: Mr. Abhir Datt, Mr. Debayan Gangopadhyay, Advs.
versus DIRECTORATE OF ENFORCEMENT .....Respondent Through: Mr. Anupam S. Sharma, SPP with Mr. Prakarsh Airan, Ms. Harpreet Kalsi, Mr. Abhishek Batra, Mr. Ripudaman Sharma, Mr. VAshisht Rao, Mr. Syamantak Modgil, Advs.
+ CRL.M.C. 3318/2024, CRL.M.A. 12782/2024 DIRECTORATE OF ENFORCEMENT .....Petitioner Through: Mr. Anupam S. Sharma, SPP with Mr. Prakarsh Airan, Ms. Harpreet Kalsi, Mr. Abhishek Batra, Mr. Ripudaman Sharma, Mr. VAshisht Rao, Mr. Syamantak Modgil, Advs.
versus
VIKAS MISHRA .....Respondent
Through: Mr. Abhir Datt, Mr. Debayan
Gangopadhyay, Advs.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 10.07.2024 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 13/07/2024 at 00:58:20 Learned counsels for the parties submits that the matter has been substantially heard by Hon'ble Ms. Justice Jyoti Singh.
In view of the submissions made, let the matter be placed before Hon'ble Ms. Justice Jyoti Singh on 19.07.2024 subject to the orders of the Hon'ble Acting Chief Justice.
DINESH KUMAR SHARMA, J JULY 10, 2024/AR..
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 13/07/2024 at 00:58:23 $~9 * IN THE HIGH COURT OF DELHI AT NEW DELHI + BAIL APPLN. 435/2024 NARENDER .....Petitioner Through: Mr. Saket Kumar, Adv.
versus THE STATE NCT OF DELHI .....Respondent Through: Mr. Raghuinder Varma, APP for State and SI Bimla, PS AHTU Crime Branch, Sector-16, Rohini Delhi.
Mr. Arjun Malik, Adv. DHCLSC with Ms. Mayuri Makhija, Adv. For R-2.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 10.07.2024 Learned counsel for the petitioner submits that he has filed the complete testimony of the victim on 16.05.2021. However, the same is not on record.
Let the testimony of victim be brought on record. List on 14.10.2024.
DINESH KUMAR SHARMA, J JULY 10, 2024/AR..
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 13/07/2024 at 00:58:23 $~10 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.A. 222/2017 SURENDER KUMAR .....Appellant Through: Ms. Seema Singh, Proxy counsel for Mr. Bhavesh Kumar Sharma, Adv.
versus
STATE .....Respondent
Through: Mr. Tarang Srivastava, APP for State
and SI Bharat Singh, PS Uttam
Nagar.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 10.07.2024 Learned counsel for the appellant submits that in terms of order dated 06.12.2022, the appellant has placed on record the receipt of amount deposited of Rs. 75,000/- in terms of order dated 27.02.2017 passed by the court.
List the matter in the category of regular matters in due course.
DINESH KUMAR SHARMA, J JULY 10, 2024/AR..
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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 13/07/2024 at 00:58:23 $~11 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.A. 35/2018 STATE .....Appellant Through: Mr. Tarang Srivastava, APP for State.
versus
GANGA SHARAN .....Respondent
Through: Mr. Archit Updahyay, Adv.
DHCLSC, Mr. Raahitahya Raj
Mishra, Adv. With respondent.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 10.07.2024 LCR has been received.
Both the parties are directed to file brief written submissions not exceeding five pages along with the relevant judgments they wish to rely upon within four weeks with an advance copy supplied to the other party.
List for final hearing on 05.12.2024.
DINESH KUMAR SHARMA, J JULY 10, 2024/AR..
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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 13/07/2024 at 00:58:23 $~2 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 4048/2024, CRL.M.A. 15425/2024 SUNIL KUMAR ALIAS GOPI ALIAS GOLLA AND ORS .....Petitioners Through: Mr. Rajesh Pandit, Adv.
versus STATE OF NCT DELHI AND ANR .....Respondents Through: Mr. Digam Singh Dagar, APP for the State and SI Prem Prakash Singh, PS Okhla Industrial Area.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 10.07.2024 Learned counsel for the petitioner seeks permission to withdraw the present petition.
In view of the submissions made, the present petition along with pending application stands dismissed as withdrawn.
DINESH KUMAR SHARMA, J JULY 10, 2024/AR..
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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 13/07/2024 at 00:58:23 $~1 * IN THE HIGH COURT OF DELHI AT NEW DELHI + BAIL APPLN. 2284/2024 NARESH .....Petitioner Through: Mr. Kanahiya Singhal, Mr. Ujwal Ghai, Ms. Vani Singhal, Mr. Prasanna, Mr. Ajay Kumar, Mr. Udit Bakshi, Ms. Deepali Pawar, Advs.
versus STATE (NCT OF DELHI) .....Respondent Through: Mr. Raghuvinder Varma, APP for the State and Insp. Rakesh Kumar, PS Sangam Vihar.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 10.07.2024 CRL.M.A. 19321/2024 (exemption)
1. Exemption is allowed subject to all just exceptions.
2. Application stands disposed of.BAIL APPLN. 2284/2024
3. The present application has been filed under Section 439 r/w Section 482 Cr.P.C. on behalf of petitioner seeking interim bail for period of 60 days on medical grounds in FIR No. 402/2019 registered under Section 302/34 IPC and 25/27 Arms Act at PS Sangam Vihar, Delhi.
4. Along with the application the medical record of the petitioner has also been filed.
This is a digitally signed order.
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5. The medical record has duly been verified.
6. Learned APP for State has shown the status report. In the status report it has been stated as under:
7. "In compliance of direction of Hon'ble court, the medical documents of petitioner were got verified from doctor concerned and found genuine. The copy of advice is attached herewith for kind perusal of this Hon'ble Court. in which doctor concerned has given in writing that "petitioner has been advised cervical spine surgery. He has been taken date of surgery twice but did not turn up for admission. Need of surgery can be verified by taking opinion in other hospital as well."
8. Let the status report be placed on record.
9. Learned counsel for the petitioner submits that earlier the date for surgery was taken but the surgery could not be performed as the accused was in custody and now the date has been taken for 15.07.2024.
10. Learned counsel has also invited the attention of the court to the previous orders. The petitioner was granted interim bail on medical ground vide order dated 12.12.2023.
11. It has not been disputed that the petitioner had undergone cervical surgery. The bail was extended from time to time which was not misused. The petitioner surrendered on 01.06.2024 pursuant to the order of this court.
12. In the facts and circumstances, the petitioner is admitted to interim bail on medical ground till 10.09.2024 on furnishing a Personal Bond of Rs. 25,000/- with a surety of the like amount subject to the satisfaction of the Trial Court subject to the following conditions:
This is a digitally signed order.
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a) Petitioner shall not leave Delhi/NCR without prior permission of the Court.
b) Petitioner shall appear before the Court as and when the matter is taken up for hearing.
c) Petitioner shall provide mobile number to the IO concerned which shall be kept in working condition at all times and he shall not change the mobile number without prior intimation to the Investigating Officer concerned.
d) Petitioner shall not indulge in any criminal activity and shall not communicate with or come in contact with the witnesses.
13. Upon expiry of period, the petitioner shall surrender before the Jail Superintendent.
14. The application stands disposed of.
15. Copy of the order be forwarded to the concerned Jail Superintendent for necessary compliance.
DINESH KUMAR SHARMA, J JULY 10, 2024/AR..
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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 13/07/2024 at 00:58:26 $~95 * IN THE HIGH COURT OF DELHI AT NEW DELHI + BAIL APPLN. 2071/2018 KRISHAN KUMAR .....Petitioner Through: Mr. Rohit Nain, Adv.
versus
STATE .....Respondent
Through: Mr. Raghuvinder Varma, APP for the
State and SI Arun Ahlawat.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 10.07.2024 CRL.M.A. 19955/2024 in BAIL APPLN. 2071/2018 The present application has been filed under Section 482 Cr.P.C. on behalf of applicant seeking permission to appoint nominee in the FDRs which are deposited with this court.
The FDRs have been made of the amount of Rs. 10 Crore deposited with the Registry of this court pursuant to the directions of this court.
Let the application be placed before the Ld. Registrar General, Delhi High Court for appropriate directions.
List before Ld. Registrar General, Delhi High Court on 18.07.2024.
DINESH KUMAR SHARMA, J JULY 10, 2024/AR..
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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 13/07/2024 at 00:58:26 $~94 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(CRL) 2052/2024, CRL.M.A. 19927/2024 REHMAN AHMED .....Petitioner Through: Mr. Biswajit Kumar Patra, Mr. Prakash Singh Rama, Advs. with petitioner.
versus STATE NCT OF DELHI AND ANR .....Respondents Through: Mr. Sanjay Lao, SC and SI Lalit Kumar, PS Bindapur.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 10.07.2024 CRL.M.A. 19926/2024 (Exemption) Exemption is allowed subject to all just exceptions. Application stands disposed of.
W.P.(CRL) 2052/2024 Learned counsel for the parties seeks time to place the copy of the dissolution of marriage between the parties, on record .
Let the copy of dissolution of marriage be placed on record. List on 16.07.2024.
DINESH KUMAR SHARMA, J JULY 10, 2024/AR..
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 13/07/2024 at 00:58:27 $~2 (original matter) * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P. (COMM) 519/2023, I.A. 25480/2023, I.A. 25481/2023, I.A. 25482/2023, I.A. 25483/2023 RAIL LAND DEVELOPMENT AUTHORITY .....Petitioner Through: Mr. Vijay Hansaria, Sr. Adv. With Mr. Shaurya Sahay, Mr. Aditya Kumar, Ms. Kavya Jhawar, Advs.
versus PARSVNATH DEVELOPERS LIMITED & ANR. .....Respondents Through: Mr. Rajiv Nayyar, Mr. Ciccu Mukhopadhyay, Sr. Advs. With Mr. Vijay Nair, Mr. Saurav Aggarwal, Ms. Sakshi Kapoor, Mr. Anmol Kumar, Mr. Kapil Rastogi, Advs.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 10.07.2024 Mr. Ciccu Mukhopadhyay, learned senior counsel for the respondent has concluded his arguments.
Judgment reserved.
DINESH KUMAR SHARMA, J JULY 10, 2024/AR..
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 13/07/2024 at 00:58:27 $~59 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(CRL) 545/2022, CRL.M.A. 4697/2022 ANIKET DEY .....Petitioner Through: Appearance not given.
versus STATE (NCT OF DELHI) & ANR. .....Respondents Through: Ms. Rupali Bandhopadhya, ASC, Mr. Sagar Mehlawat, for State and SI Sandeep Singh, PS Ghazipur.
Mr. Rajender Sahu, Adv. For R-2.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 10.07.2024 Both the parties are directed to file brief written submissions not exceeding five pages along with the relevant judgment they wish to rely upon within four weeks with an advance copy supplied to the other party.
List on 20.01.2025.
DINESH KUMAR SHARMA, J JULY 10, 2024/AR..
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 13/07/2024 at 00:58:28 $~58 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(CRL) 510/2022 MAHESH TYAGI .....Petitioner Through: None.
versus THE STATE NCT OF DELHI AND ANR. .....Respondents Through: Mr. Amol Sinha, ASC for state.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 10.07.2024 None has appeared for petitioner. List on 16.01.2025.
DINESH KUMAR SHARMA, J JULY 10, 2024/AR..
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 13/07/2024 at 00:58:28 $~57 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(CRL) 13/2022, CRL.M.A. 109/2022 SURENDER KHATRI .....Petitioner Through: Mr. Amit Prasad, Ms. Ruchika Prasad, Mr. Ayodhya Prasad, Ms. Chanya Jaitly, Ms. Kavya Agarwal, Advs.
versus
STATE .....Respondent
Through: Ms. Rupali Bandhopadhya, ASC, Mr.
Sagar Mehlawat, for State and SI
Karamveer, PS Mundka.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 10.07.2024 Status report has been filed.
Let petitioner file brief written submissions not exceeding three pages along with the relevant judgments they wish to rely upon within four weeks with an advance copy supplied to the other party.
List on 23.09.2024.
DINESH KUMAR SHARMA, J JULY 10, 2024/AR..
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 13/07/2024 at 00:58:29 $~56 * IN THE HIGH COURT OF DELHI AT NEW DELHI + TR.P.(CRL.) 23/2024, CRL.M.A. 7872/2024 ASEEM KHANNA .....Petitioner Through: Mr. Raghavendra Mohan Bajaj, Ms. Garima Bajaj, Mr. Kumar Karan, Mr. Kanav Agarwal, Mr. Shagun Agarwal, Mr. Shivansh Dwivedi, Mr. Sajag Awasthi, Advs.
versus
AKANKSHA DUA .....Respondent
Through: Mr. Sumit Ahuja, Adv. (VC).
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 10.07.2024 Arguments heard.
Order reserved.
DINESH KUMAR SHARMA, J JULY 10, 2024/AR..
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 13/07/2024 at 00:58:29