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[Cites 4, Cited by 0]

Delhi High Court - Orders

Amit Kumar vs State And Others on 24 December, 2020

Author: Manoj Kumar Ohri

Bench: Manoj Kumar Ohri

$~18 to 20
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CRL. M.C. 2556/2020
      AMIT KUMAR                                          ..... Petitioner
                      Through: Mr. Mayank Wadhwa, Advocate
                      Versus
      STATE AND OTHERS.                              ..... Respondents
                      Through: Ms. Neelam Sharma, APP for State
                               with SI Naveen Dahiya, EOW
                               Mr. Puneet Mittal, Sr. Advocate with
                               Mr. Kapil Sankhla, Advocate

+     CRL. M.C. 2558/2020
      SUNIL CHAUDHARY                                       ..... Petitioner
                      Through:       Mr. Mohit Mathur, Sr. Advocate with
                                     Mr. Govind Rishi and Mr. Vinayak
                                     Chitale, Advocates
                         Versus
      STATE & ORS.                                         ..... Respondents
                         Through:    Ms. Neelam Sharma, APP for State
                                     with SI Naveen Dahiya, EOW
                                     Mr. Puneet Mittal, Sr. Advocate with
                                     Mr. Kapil Sankhla, Advocate

+     CRL. M.C. 2559/2020
      KASHISH DEVELOPERS LIMITED                            ..... Petitioner
                      Through: Mr. Mayank Wadhwa, Advocate
                      Versus
      STATE AND OTHERS                                 ..... Respondents
                      Through: Ms. Neelam Sharma, APP for State
                                 with SI Naveen Dahiya, EOW
                                 Mr. Puneet Mittal, Sr. Advocate with
                                 Mr. Kapil Sankhla, Advocate
      CORAM:
      HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
      (VIA VIDEO CONFERENCING)
                      ORDER
      %               24.12.2020


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CRL. M.A. 18123/2020 (Exemption) in CRL. M.C. 2556/2020, CRL. M.A. 18127/2020 (Exemption) in CRL. M.C. 2558/2020 and CRL. M.A. 18129/2020 (Exemption) in CRL. M.C. 2559/2020

1. Allowed, subject to all just exceptions.

2. The applications stands disposed of. CRL. M.C. 2556/2020 and CRL. M.A. 18122/2020 (Stay), CRL. M.C. 2558/2020 and CRL. M.A. 18126/2020 (Stay) & CRL. M.C. 2559/2020 and CRL. M.A. 18128/2020 (Stay)

1. The present petitions have been filed under Section 482 Cr.P.C. seeking quashing of FIR No. 200/2020 registered under Sections 409/420/120B IPC at P.S. EOW, Delhi primarily on the ground that vide order dated 30.03.2020 the complaint pending before EOW, New Delhi was transferred to EOW, Gurugram for enquiry/investigation whereafter closure report dated 19.09.2020 was filed.

2. Learned Senior Counsel for the petitioner submits that despite the aforesaid closure report, the present FIR came to be registered in Delhi on 17.11.2020 on the same set of facts.

3. Issue notice.

4. Learned APP for the State as well as learned counsel for the complainant accepts notice. Let the Status Report be filed before the next date of hearing.

5. List on 04.02.2021.

MANOJ KUMAR OHRI, J DECEMBER 24, 2020 na `