Delhi High Court - Orders
Gurveer Singh vs State on 8 March, 2022
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~44
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 505/2022
GURVEER SINGH ..... Petitioner
Through: Mr. Vikas Gupta, Mr. Sohil Sharma, Mr.
Tarun Gaur & Mr. Deepak Choudhary, Advocates
Versus
STATE ..... Respondent
Through: Mr. Avi Singh, ASC for State with SI
Kamlesh Kr. Jha, P.S. IGI Airport, Delhi
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 08.03.2022 CRL.M.A. 4423/2022 (Exemption)
1. Allowed, subject to all just exceptions.
2. The application stands disposed of. W.P.(CRL) 505/2022
1. The present petition has been filed under Article 226 of the Constitution of India read with Section 482 Cr.P.C. on behalf of the petitioner seeking quashing of FIR No. 33/2022 registered under Section 30 of the Arms Act at Police Station I.G.I. Airport, Delhi.
2. Issue notice.
3. Learned APP for the State accepts notice.
4. Let the Status Report/Reply be filed before the next date of hearing.
5. List on 23rd May, 2022.
MANOJ KUMAR OHRI, J MARCH 8, 2022 p'ma Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:SANGEETA ANAND Signing Date:10.03.2022 11:50:55