Delhi District Court
State vs Anup Kardam on 7 July, 2025
190 TRAFFIC CHALLAN 5313/2025 STATE Vs. ANUP KARDAM 0/0 () E-challan Details: 60844714 -- HR38AF2433/PTC 07.07.2025 (Proceedings conducted through Video Conferencing on Cisco Webex Platform using the URL Link https://districtcourtdelhi.webex.com/meet/dtc- nd.
Present: Ld. APP for the State.
Violator in person.
The cognizance of the offence is already taken by the Virtual Court and a fine was proposed for summary disposal of case as per section 208 of the Motor Vehicles Act, 1988. The violator has exercised option to contest the challan on web portal of virtual traffic courts and the challan is transferred to this court for further adjudication as per law.
At this stage, accusation U/s 112/183 of M.V. Act explained to the violator in his vernacular language. Violator submits that he wishes to plead guilty for offence U/s 112/183 of M.V. Act. Violator is apprised about the consequences of pleading guilty and the fact that he can be convicted for the offence. Violator submits that he has understood the consequences and wants to plead guilty. Keeping in view the plea of guilt of offence by the violator, he is convicted for offence U/s 112/183 of M.V. Act. Violator is sentenced to pay a fine of Rs. 2000/- and in default SI of 07 days.
Violator is directed to pay fine of Rs. 2000/- by way of payment on online portal.
Violator submits that he has paid fine of Rs. 2000/- vide transaction IDs No. FDLND02202539704L and FDLND02202539694L on 07.07.2025.
Confirmation of payment of fine is reflecting on CIS Portal. Original Documents, if any, impounded with the Traffic Circle be returned to the rightful owner as per rules.
Challan is disposed of.
(VIDUSHI GARG) JMFC/DIGITAL TRAFFIC COURT NEW DELHI/PHC/NDD 07.07.2025 VIDUSHI GARG Digitally signed by VIDUSHI GARG Date: 2025.07.07 17:04:18 +0530