Delhi High Court - Orders
Mohini vs Anish & Ors on 12 February, 2021
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 369/2018
MOHINI ..... Petitioner
Through Mr. Sushil Kumar Singh, Advocate
versus
ANISH & ORS. ..... Respondents
Through Advocate proxy counsel(presence not given)
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 12.02.2021 The main counsel for the respondent is stated to be down with Covid-19. Both the parties state that the talks of settlement are going on.
List on 15.03.2021.
SUBRAMONIUM PRASAD, J FEBRUARY 12, 2021 pst $~16 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.REV.P. 331/2016 OM PRAKASH DUJODWALA & ANR. ..... Petitioners Through Mr. Vipul Goel, Advocate versus STATE & ANR ..... Respondents Through Mr. Hirein Sharma, APP for the State.
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD ORDER % 12.02.2021 At the request of Mr. Vipul Goel, learned appearing for the petitioners, adjourned to 03.03.2021.
SUBRAMONIUM PRASAD, J.
FEBRUARY 12, 2021 pst $~14, 15 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 314/2015 & Crl.M.A.705/2021 SOMBIR DAGAR & ORS ..... Petitioner Through None versus THE STATE ( GOVT OF NCT OF DELHI) & ANR ..... Respondents Through Mr. Vipul Goel, Advocate for respondent No.2 + CRL.M.C. 315/2015 & Crl.M.A.678/2021 SOMBIR DAGAR ..... Petitioner Through None versus THE STATE ( GOVT OF NCT OF DELHI) & ANR ..... Respondents Through Mr. Vipul Goel, Advocate for respondent No.2 CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD ORDER % 12.02.2021 At the request of Mr. Vipul Goel, learned appearing for the respondent No.2, adjourned to 17.02.2021.
SUBRAMONIUM PRASAD, J.
FEBRUARY 12, 2021 pst $~11 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.A. 1387/2010 DEEPAK MEHTA ..... Appellant Through Mr. Yashpal Sapra, Advocate versus STATE GOVT. OF NCT OF DELHI ..... Respondent Through Mr. Hirein Sharma, APP for the State along with SI Birender, P.S. ACB, Delhi. CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD ORDER % 12.02.2021 Crl.M.A.1889/2021
1. This application under Section 394(2) Cr.P.C. is filed by the brother of the appellant stating that the appellant has passed away on 18.07.2016 and the appeal is abated.
2. On 08.02.2021, Mr. Hirein Sharma, learned APP appearing for the State was directed to verify the factum of death of the appellant. Today, Mr. Hirein Sharma, on instructions from SI Birender, P.S. ACB, Delhi, confirms that the appellant has passed away on 18.07.2016, and therefore, the appeal is abated.
3. In view of the above, the application stands disposed of.CRL.A. 1387/2010
Since the factum of death of the appellant has been verified by Mr. Hirein Sharma, learned APP appearing for the State, who has stated that the appellant has passed away on 18.07.2016, the appeal stands dismissed as having become abated.
SUBRAMONIUM PRASAD, J.
FEBRUARY 12, 2021/pst $~9 * IN THE HIGH COURT OF DELHI AT NEW DELHI + BAIL APPLN. 477/2021 KASHISH BATRA ..... Petitioner Through Mr. Abhijat and Mr. Kunal Malhotra and Mr. Arpit Kumar Singh, Advocates versus STATE ..... Respondent Through Mr. Hirein Sharma, APP CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD ORDER % 12.02.2021 Crl.M.A.2259/2021(exemption) Allowed, subject to all just exceptions.BAIL APPLN. 477/2021
This application filed under Section 439 Cr.P.C. is for grant of regular bail in FIR No.442/2020 dated 28.10.2020 registered at Police Station Tigri under Sections 370, 370A, 372, 374, 376 and 342 IPC and Section 6 of the Protection of Children from Sexual Offences Act, 2012.
Mr. Hirein Sharma, learned APP appearing for the State says that the investigation is underway and is likely to be completed within a period of 20 days.
List on 05.03.2021.
SUBRAMONIUM PRASAD, J.
FEBRUARY 12, 2021 pst $~8 * IN THE HIGH COURT OF DELHI AT NEW DELHI + BAIL APPLN. 411/2021 SAHIL NAGPAL ..... Petitioner Through Mr. Roshan Lal Goel, Advocate versus STATE OF GNCTD ..... Respondent Through Mr. Hirein Sharma, APP CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD ORDER % 12.02.2021 Mr. Hirein Sharma, learned APP appearing for the State has filed a bulky status report today during the course of hearing.
Mr. Roshan Lal Goel, learned counsel appearing for the petitioner wishes to file response to the status report.
List on 02.03.2021.
SUBRAMONIUM PRASAD, J.
FEBRUARY 12, 2021 pst $~4 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 27/2021 & Crl.M.As No.105/2021(delay) & 103/2021(stay) M/S PRO INTERACTIVE SERVICES PVT LTD ..... Petitioner Through Mr. Rajiv Arora, Advocate versus STATE OF NCT DELHI & ANR. ..... Respondents Through Mr. H.S. Sharma, APP for the State/respondent No.1.
Ms. Inderjeet Sidhu, Advocate for respondent No.2/EPFO.
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD ORDER % 12.02.2021 At the request of Ms. Inderjeet Sidhu, learned counsel appearing for respondent No.2/EPFO, adjourned to 01.03.2021.
SUBRAMONIUM PRASAD, J.
FEBRUARY 12, 2021 pst $~12 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 262/2021 ANSH MAKKAR & ANR. ..... Petitioners Through None versus STATE & ANR. ..... Respondent Through Ms. Kusum Dhalla, APP for the State CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD ORDER % 12.02.2021 Crl.M.A.2020/2021(exemption) Allowed, subject to all just exceptions. Crl.M.A. /2021( by the applicant for impleadment)(to be numbered) None appears on behalf of the petitioners. List on 19.02.2021, i.e., the date already fixed.
SUBRAMONIUM PRASAD, J.
FEBRUARY 12, 2021 pst