Delhi High Court - Orders
Devender Singh vs State & Anr on 27 October, 2021
Author: Mukta Gupta
Bench: Mukta Gupta
$~ 22 (2019 list)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL.) 2409/2019
DEVENDER SINGH ..... Petitioner
Represented by: Mr.Sanjay Dewan, Advocate.
Versus
STATE & ANR. .... Respondent
Represented by: Ms.Nandita Rao, ASC for the State.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 27.10.2021 The hearing has been conducted through video conferencing.
1. By this petition, the petitioner had sought quashing of FIR No.44/2019 under Sections 419/420/468/471/120B IPC registered at PS Laxmi nagar, on the complaint of the respondent No. 2 on merits.
2. Learned counsel for the petitioner states that after investigation, a cancellation report has been filed by the State and hence, he seeks leave to withdraw the petition with liberty to take remedies as available in law, if so required in case the summons are issued.
3. Leave and liberty granted.
4. Petition is dismissed as withdrawn.
5. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
OCTOBER 27, 2021/akb Signature Not Verified Digitally Signed By:JUSTICE MUKTA GUPTA Signing Date:27.10.2021 21:11:08