Delhi High Court - Orders
Mukesh Bhatia & Ors vs The State Nct Of Delhi & Ors on 24 September, 2021
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 1852/2021
MUKESH BHATIA & ORS. ..... Petitioner
Through : Mr.Vikas Bhatia, Advocate.
versus
THE STATE NCT OF DELHI & ORS. ..... Respondent
Through : Mr.Rajesh Mahajan, APP for State
with Ms.Jyoti Babbar, Advocate.
Mr.Sanjeev Kumar, Advocate for
R-2 & 3.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 24.09.2021
1. The hearing has been conducted through Video Conferencing.
CRL.M.A. 15341/20212. Exemption allowed, subject to all just exceptions.
3. The application stands disposed of. W.P.(CRL) 1852/2021
4. This petition is filed for quashing of FIR No.566/2017 dated 30.12.2017 under Section 420/468/34 IPC and further added Section 471/174A/120B IPC registered at police station Mandawali Fazalpur, East Delhi and the proceedings emanating therefrom on the basis of amicable settlement.
5. Issue notice. Learned ASC for the State accepts notice. However, he submits Section 174A IPC is also there in the FIR and it cannot be quashed and hence he intends to file status report/reply. Be filed before the next date of hearing with an advance copy to learned counsel for the petitioner indicating the concerned law.
Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:27.09.2021 11:446. List on 30.11.2021.
YOGESH KHANNA, J.
SEPTEMBER 24, 2021 VLD Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:27.09.2021 11:44