Delhi High Court - Orders
Swantantra Bhushan Singh Rawal & Anr vs State & Anr on 19 September, 2023
Author: Amit Sharma
Bench: Amit Sharma
$~47 to 49
* IN THE HIGH COURT OF DELHI AT NEW DELHI
47
+ CRL.REV.P. 1331/2019
SWANTANTRA BHUSHAN
SINGH RAWAL & ANR. ..... Petitioners
Through: Appearance not given.
versus
STATE & ANR. ..... Respondents
Through: Mr. Hitesh Vali, APP for the State.
Mr. Sameer Chandra, Advocate for
R-2.
48
+ CRL.REV.P. 1332/2019
SWANTANTRA BHUSHAN
SINGH RAWAL & ANR ..... Petitioners
Through: Appearance not given.
versus
STATE & ANR. ..... Respondents
Through: Mr. Hitesh Vali, APP for the State.
Mr. Sameer Chandra, Advocate for
R-2.
49
+ CRL.REV.P. 1333/2019
SWANTANTRA BHUSHAN
SINGH RAWAL & ANR. ..... Petitioners
Through: Appearance not given.
versus
STATE & ANR. ..... Respondents
Through: Mr. Hitesh Vali, APP for the State.
Mr. Sameer Chandra, Advocate for
R-2.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 19.09.2023 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 25/09/2023 at 21:00:09 CRL.M.A. 25273/2023 (Cheque in Question to FSL) in CRL.REV.P. 1331/2019, CRL.M.A. 25326/2023Cheque in Question to FSL) in CRL.REV.P. 1332/2019 and CRL.M.A. 25433/2023 (Cheque in Question to FSL) in CRL.REV.P. 1333/2019
1. The present application under Section 401 read with Sections 391/397/482 of the CrPC seeks following reliefs:-
"It is therefore most respectfully prayed that keeping in view the facts and circumstances of the case that this Hon‟ble Court may pleased to allow this application and further send the subject cheque to FSL in question for comparison with the signatures of the Petitioner no.2 in the interest of justice. Any other Order."
2. Issue notice.
3. Learned counsel appearing on behalf of respondent no. 2 accepts notice and seeks time to file a response, if any. Let the same be done before the next date of hearing, with an advance copy to learned counsel for the petitioners.
4. List on 23.01.2024.
AMIT SHARMA, J SEPTEMBER 19, 2023/sn 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 25/09/2023 at 21:00:09