Delhi High Court - Orders
Himanshu Gosain vs State (Govt.Of Nct Of Delhi) Through ... on 26 July, 2022
Author: Yogesh Khanna
Bench: Yogesh Khanna
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 692/2022, CRL.M.A. 5814/2022
HIMANSHU GOSAIN
..... Petitioner
Through: Mr.Devinder S Khatana, Advocate.
versus
STATE (GOVT.OF NCT OF DELHI) THROUGH
COMMISSIONER OF DELHI POLICE
..... Respondent
Through: Ms.Nandita Rao, ASC for the State
with SI Ravi Yadav, PS Lajpat Nagar
for the State.
Mr.Rinendra Kumar, Advocates for
respondents No.2 & 3.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 26.07.2022 CRL.M.A. 5814/2022
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of. W.P.(CRL) 692/2022
3. This petition is filed with the following prayers:-
Issue a writ of mandamus and Quash the Order dated 26.11.2012 of Addl.CP (SE) Delhi Police and the proceedings arising out of it, in the fact and circumstances of the case and in the interest of justice.
4. Issue notice.
5. The learned ASC for the State accepts notice and intends to file a status report in this regard. Be filed before next date of hearing with an Signature Not Verified Digitally Signed By:PRADEEP SHARMA Signing Date:28.07.2022 15:09 advance copy thereof to the learned counsel for petitioner.
6. List again on 14.11.2022.
YOGESH KHANNA, J.
JULY 26, 2022 M Signature Not Verified Digitally Signed By:PRADEEP SHARMA Signing Date:28.07.2022 15:09