Delhi High Court - Orders
Hdfc Bank Ltd vs The State & Anr on 1 December, 2022
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 3198/2019, CRL.M.A. 13168/2019 & CRL.M.A.
37523/2019
HDFC BANK LTD. ..... Petitioners
Through: Mr.Narender Hooda, Sr.Adv. with
Mr.Rishab Raj Jain, Mr.Shaurya
Lamba and Mr.Sohit Choudhary,
Advocates
versus
THE STATE & ANR. ..... Respondents
Through: Mr.Hemant Mehla, APP for the State.
IO/SI Rubin Khatri, PS Moti Nagar.
Mr.Ajjay Aroraa, Mr. Anuj Bhargava,
Advocates of MCD.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 01.12.2022 Learned senior advocate appearing for the petitioners submits that the present petition has been filed for quashing of FIR No.211 of 2019 registered under Section 3 of the Delhi Prevention of Defacement of Property Act, 2007. Learned senior counsel submits that at the best it can be a violation of Sections 141 and 142 of the Delhi Municipal Corporation Act, 1957 and cannot be termed as an offence under the Delhi Prevention of Defacement of Property Act, 2007.
Learned senior counsel also seeks permission to place charge-sheet filed by the state against the petitioner.
Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:14.12.2022 12:48:56Let the charge-sheet be placed on record. An adjournment has been sought on behalf of respondent no.2. List the matter on 16.01.2023.
DINESH KUMAR SHARMA, J DECEMBER 1, 2022 rb Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:14.12.2022 12:48:56