Delhi High Court - Orders
Sunil Tomar vs State Of Nct Delhi & Anr on 4 August, 2021
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
(VIA VIDEO CONFERENCING)
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1741/2021
SUNIL TOMAR ..... Petitioner
Through: Mar. Divyansh Khurana, Advocate.
versus
STATE OF NCT DELHI & ANR. ..... Respondents
Through: Ms. Rajni Gupta, APP for the State
with Insp. Satbir Singh PS Dwarka.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 04.08.2021 CRL.M.A. 12099/2021 (for exemption) Exemption allowed, subject to all just exceptions. The application stands disposed of.
CRL.M.C. 1741/20211. This is a petition filed by the petitioner under Section 482 Cr.P.C. seeking in quashing of FIR No. 549/2016 under Sections 406/420/34 IPC registered at Police Station Dwarka, South West District, Delhi.
2. Issue notice. Learned APP for the State enters appearance on advance notice and accepts notice.
3. It is submitted by learned AP for the State that apart from the petitioner there are two other accused who have been named in the FIR by the complainant, namely, Sunil Dev and Sunil Sharma. She seeks some time to file status report.
4. Let status report be filed by the State before the next date of hearing.
Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:11.08.2021 17:02(VIA VIDEO CONFERENCING) Nominal roll be also called from the jail authorities.
5. List on 17th November, 2021.
RAJNISH BHATNAGAR, J AUGUST 4, 2021 AK Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:11.08.2021 17:02