Delhi High Court - Orders
Abhay Sharma vs State Govt Of Nct Of Delhi And Anr on 6 May, 2022
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~44
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 1028/2022
ABHAY SHARMA ..... Petitioner
Through: Mr. Yudhishter Sharma and
Mr. Vaibhav Sharma, Advocates
alongwith petitioner
versus
STATE GOVT OF NCT OF DELHI AND ANR ..... Respondent
Through: Ms. Kamna Vohra, ASC for State
with SI Priyanka, P.S. Rani Bagh.
Mr. Deepak Sharma, Advocate for the
complainant/R-2.
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 06.05.2022 CRL.M.A. 8648/2022 Exemption allowed subject to just exceptions. The application stands disposed of.
W.P.(CRL) 1028/2022
1. The instant writ petition under Articles 226/227 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 has been filed by the petitioner praying for quashing of FIR bearing No. 93/2020 registered at Police Station Rani Bagh, Delhi for offences punishable under Sections 498A/406/34 of the Indian Penal Code, 1860.
2. Heard.
Signature Not Verified Digitally Signed By:DAMINI YADAV Signing Date:07.05.2022 15:20:473. Ms. Kamna Vohra, learned ASC for the State appears on advance notice.
4. It is informed that out of the wedlock, a girl child was born, who is a minor. Learned counsel for the petitioners seeks some time to file an affidavit showing the protection of interest of minor child as per the judgment of the Hon'ble Supreme Court in Ganesh vs. Sudhirkumar Shrivastava & Ors. (2019) SCC OnLine SC 1107.
5. Learned counsel for the petitioner also prays for some time to file appropriate application for amending Memo of Parties alongwith amended Memo of Parties. Let the needful be done within two weeks.
6. List on 26th July 2022.
CHANDRA DHARI SINGH, J MAY 6, 2022 Aj/Ms Signature Not Verified Digitally Signed By:DAMINI YADAV Signing Date:07.05.2022 15:20:47