Delhi High Court - Orders
Manmohan Raj Bindra vs State (Govt. Of Nct) Of Delhi & Ors on 14 January, 2019
Author: R.K.Gauba
Bench: R.K.Gauba
SHAKUN ANAND
24.01.2019 11:03
$~10, 11, 12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 2448/2016 and Crl. MA 10495/2016
MANMOHAN RAJ BINDRA ..... Petitioner
Through: Mr. D.S. Vohra, proxy counsel for Mr.
Chirag Jamwal, Advocate
versus
STATE (GOVT. OF NCT) OF DELHI & ORS ..... Respondents
Through: Mr. Kewal Singh Ahuja, APP for State
Mr. Ghanshyam Sharma, Adv. for R-2 to 4
Mr. Arshdeep Singh, Adv. for R-5
+ CRL.M.C. 706/2018 and Crl. M.A. 2528-2529/2018
MANMOHAN RAJ BINDRA ..... Petitioner
Through: Mr. D.S. Vohra, proxy counsel for Mr.
Chirag Jamwal, Advocate
versus
THE STATE GOVT OF NCT OF DELHI & ANR ..... Respondents
Through: Mr. Sanjeev Sabharwal, APP for State
Mr. Arshdeep Singh, Adv. for R-2
+ CRL.M.C. 707/2018 and Crl. M.A. 2530-2531/2018
MANMOHAN RAJ BINDRA ..... Petitioner
Through: Mr. D.S. Vohra, proxy counsel for Mr.
Chirag Jamwal, Advocate
versus
THE STATE (GOVT OF NCT) OF DELHI & ORS ..... Respondents
Through: Mr. Sanjeev Sabharwal, APP for State
CRL.M.C. 2448/2016 & conn. page 1 of 2
CORAM:
HON'BLE MR. JUSTICE R.K.GAUBA
ORDER
% 14.01.2019 These three petitions arise out of proceedings in criminal complaint case (no.619347/2016) of the petitioner. While these petitions have been pending against earlier orders of the court of Magistrate and the court of revision, the criminal complaint has been dismissed by the Metropolitan Magistrate by order dated 26.02.2018. A copy of the said order has been placed on record by the respondents in Crl. MC 707/2018.
On being asked, the counsel appearing for the petitioner fairly concedes that to be the result of the criminal complaint. The said decision on the criminal complaint by the Metropolitan Magistrate renders the petitions against the earlier orders infructuous. The petitions and the applications filed therewith are dismissed accordingly.
R.K.GAUBA, J
JANUARY 14, 2019
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CRL.M.C. 2448/2016 & conn. page 2 of 2