Delhi High Court - Orders
Kunal Choksi vs State Of Delhi & Anr on 22 May, 2025
$~73
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 3652/2025
KUNAL CHOKSI .....Petitioner
Through: Mr. Shubham Kulshreshtha, Mr.
Satya Rath, Advocates.
versus
STATE OF DELHI & ANR. .....Respondents
Through: Mr. Hitesh Vali, APP with SI
Nirankar Nagar, PS-Defence Colony.
CORAM:
HON'BLE MR. JUSTICE RAVINDER DUDEJA
ORDER
% 22.05.2025 CRL.M.A. 16048/2025 (exemption) Allowed, subject to all just exceptions. This application stands disposed of.
CRL.M.A. 16049/2025 (condonation of delay) Bearing in mind the disclosures made in the application, it is allowed and the delay of 17 days in re-filing of petition is condoned.
The application stands disposed of.
CRL.M.C. 3652/2025 & CRL.M.A. 16047/2025 (interim relief)
1. This is a petition under Section 528 BNSS, 2023 for quashing of FIR No. 137/2022, registered under Sections 498A/406/334 IPC at Police Station Defence Colony.
2. Issue notice. Notice is accepted by learned APP appearing for the State.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/06/2025 at 18:56:51
3. Notice be issued to respondent No. 2, through all permissible modes, subject to taking the requisite steps.
4. Re-notify on 10.10.2025.
RAVINDER DUDEJA, J MAY 22, 2025/vd This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/06/2025 at 18:56:51