Jaswinder Singh vs Govt Of Nct Of Delhi on 27 February, 2023

[Cites 2, Cited by 0]

Delhi High Court - Orders

Jaswinder Singh vs Govt Of Nct Of Delhi on 27 February, 2023

Bench: Amit Sharma

                          $~44
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CRL.M.C. 1341/2023 & CRL.M.A. 5149/2023 (Delay 63 days)
                                 JASWINDER SINGH                                    ..... Petitioner
                                                    Through:      Mr. Mukesh Birla, Advocate.

                                                    versus

                                 GOVT OF NCT OF DELHI                               ..... Respondent
                                                    Through:     Mr. Hitesh Vali, APP for State with
                                                                 Insp. Manu Dev, P.S. Kalkaji.

                                 CORAM:
                                 HON'BLE MR. JUSTICE AMIT SHARMA
                                               ORDER

% 27.02.2023 CRL.M.A. 5148/2023 (Exemption) Exemption allowed, subject to just exceptions. The application is disposed of accordingly.

CRL.M.C. 1341/2023

The present petition under Section 482 of the Cr.P.C. seeks quashing of FIR no. 374/2019, under Section 174A of the IPC, registered at P.S. Kalkaji and all other consequential proceeding emanating therefrom including the chargesheet filed before the Court of competent jurisdiction.

Learned counsel appearing on behalf of the petitioner submits that the complaint case bearing no. 7353/2017, titled „Intec Capital Limited Vs. Jaswinder Singh, in which the order dated 24.06.2019, declaring the petitioner a proclaimed offender was passed, had actually been settled with the complainant before the learned Additional District Judge, Mohali, Signature Not Verified Digitally Signed By:ANITA BAITAL Signing Date:02.03.2023 15:43:02 Punjab on 10.05.2019. It is further submitted that the fact of the said settlement could not be intimated to learned Metropolitan Magistrate, when the order dated 24.06.2019, declaring the petitioner as a proclaimed offender was passed.

Issue notice.

Learned APP for the State accepts notice and seeks time to file a response. Let the same be filed before the next date of hearing.

List on 21.04.2023.

In the meantime, let an amended memo of parties be filed, impleading the complainant as a party, before the next date of hearing.

AMIT SHARMA, J FEBRUARY 27, 2023/bsr Signature Not Verified Digitally Signed By:ANITA BAITAL Signing Date:02.03.2023 15:43:02

Unlock Advanced Research with PRISMAI

Delhi High Court - Orders