Delhi High Court - Orders
Kiran Dua & Anr vs Government Of Nct Delhi & Ors on 12 October, 2022
Author: Anoop Kumar Mendiratta
Bench: Anoop Kumar Mendiratta
$~44
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 5173/2022
KIRAN DUA & ANR. ..... Petitioners
Through: Mr.Bharat Singh, Mr.Kshitiz Singh
and Mr.Ashish Pandey, Advocates.
versus
GOVERNMENT OF NCT DELHI & ORS. ..... Respondents
Through: Mr. Aman Usman, APP for State with
SI Anita, PS: South Rohini.
CORAM:
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
ORDER
% 12.10.2022 CRL.M.A. 20654/2022 Exemption allowed, subject to just exceptions and filing of certified copies on record.
Application is accordingly disposed of. CRL.M.C. 5173/2022 & CRL.M.A. 20653/2022 Petition has been preferred on behalf of the petitioners under Section 482 Cr.P.C. for quashing of chargesheet dated 25.11.2019 submitted in FIR No.268/2019, under Sections 420/120B/406 IPC registered at Police Station:
South Rohini and the proceedings emanating therefrom.
Issue notice. Learned APP for the State appears on advance notice served upon the respondents No. 1 and 2 and accepts notice.
A copy of the petition be supplied by learned counsel for the petitioners to learned APP for the State, as prayed.
Status report/reply be filed before the next date of hearing with an Signature Not Verified Digitally Signed By:DINESH CHANDRA Signing Date:13.10.2022 17:29:54 advance copy to the learned counsel for the petitioners.
Respondents No. 3 and 4 be served by all permissible modes on necessary steps being taken by learned counsel for the petitioners, returnable for 07.03.2023.
No grounds for stay of proceedings are made out at this stage. List on 07.03.2023.
ANOOP KUMAR MENDIRATTA, J.
OCTOBER 12, 2022/R Signature Not Verified Digitally Signed By:DINESH CHANDRA Signing Date:13.10.2022 17:29:54