Delhi High Court - Orders
Sanjay Kumar vs State Of Nct Of Delhi And Ors on 13 March, 2026
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~61
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1828/2026
SANJAY KUMAR .....Petitioner
Through: Ms. Nandita Rao, Sr. Advocate with
Mr. Kushagra Raj, Ms. Pragya Priya,
Mr. Nilanjan Chatterjee, Ms. Manavi
Tyagi, Ms. Shruti and Mr. Ujjwal
Sharma, Advocates.
versus
STATE OF NCT OF DELHI AND ORS. .....Respondents
Through: Mr. Shoaib Haider, APP for State.
SI Lalit Kumar, DIU/South.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 13.03.2026 CRL.M.A. 7520/2026 (exemption) Exemption granted, subject to just exceptions. Let requisite compliances be made within 01 week. The application stands disposed-of.
CRL.M.A. 7521/2026By way of the present application filed under section 528 of the Bharatiya Nagarik Suraksha Sanhita 2023 ('BNSS'), the petitioner seeks permission to re-file the present petition after curing certain defects.
2. For the reasons stated in the application, which are duly supported by affidavit, the application is allowed.
3. The application stands accordingly disposed-of.
CRL.M.C. 1828/2026 Page 1 of 3This 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 27/03/2026 at 21:06:23 CRL.M.C. 1828/2026 & CRL.M.A. 7519/2026 (stay)
4. By way of the present petition filed under section 528 of the BNSS, the petitioner seeks quashing of case FIR No.414/2023 dated 27.09.2023 registered under sections 384/506 of the Indian Penal Code, 1860 ('IPC') at P.S.: Saket, South Delhi.
5. Ms. Nandita Rao, learned senior counsel appearing for the petitioner submits, that the petitioner, who is one of the directors of the company viz., M/s Sanjay Kumar Technocrate Private Limited, has been named in chargesheet dated 07.01.2025 only in his capacity as a director, without however making the company an accused in the case.
6. Ms. Rao submits, that there are no allegation against the petitioner in his personal capacity; and vicarious liability cannot be imputed to him without implicating the concerned corporate entity in the proceedings.
7. In view of the above, issue notice.
8. Ms. Shubhi Gupta, learned APP appears for the State on advance copy; accepts notice; and seeks time to file status report.
9. Ms. Gupta fairly submits, that without implicating the corporate entity as a party, vicarious liability of the director would not arise.
10. Upon the petitioner taking steps, let notice be sent to respondents Nos.2 and 3 by all permissible modes, returnable for the next date.
11. Let status report/reply to the petition and CRL.M.A. No. 7519/2026 be filed within 06 weeks; rejoinder thereto, if any, be filed within 04 weeks thereafter; with copies to the opposing counsel.
12. Re-notify on 06th July 2026.
CRL.M.C. 1828/2026 Page 2 of 3This 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 27/03/2026 at 21:06:23
13. On a prima-facie view of the matter, and considering the submissions made, it is directed that further proceedings in case FIR No. 414/2023 dated 27.09.2023 registered under sections 384/506 of the IPC at P.S.:
Saket, South Delhi, shall remain stayed qua the petitioner, till the next date of hearing before this court.
ANUP JAIRAM BHAMBHANI, J MARCH 13, 2026 V.Rawat CRL.M.C. 1828/2026 Page 3 of 3 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 27/03/2026 at 21:06:23