Delhi High Court - Orders
Subodh Kumar Arora & Ors vs Govt Of Nct Of Delhi & Anr on 29 August, 2022
Author: Sudhir Kumar Jain
Bench: Sudhir Kumar Jain
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 804/2019
SUBODH KUMAR ARORA & ORS ..... Petitioners
Through: petitioner no. 1 in person, Ms.Meghna
through VC.
versus
GOVT OF NCT OF DELHI & ANR ..... Respondents
Through: Mr. Raghuvinder Varma, APP for the
State with S.I. Basika Kumari, P.S.
Prashant Vihar, Rohini.
R-2 (through VC).
CORAM:
HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 29.08.2022 [Through Hybrid Mode]
1. The present petition is filed under section 482 Cr.P.C. for quashing of FIR bearing no. 963/2015 under sections 323/354/506/509/34 IPC registered at P.S. Prashant Vihar.
2. Issue notice.
3. Mr. Raghuvinder Varma, Additional Public Prosecutor appearing on behalf of the respondent no. 1/State accepts notice and seeks time to file the Status Report. Let the same be filed at least one week prior to the next date of hearing with advance copy to the counsel for the petitioner.
4. Respondent no. 2 who is present through video conferencing accepts notice.
5. List on 09.12.2022.
SUDHIR KUMAR JAIN, J AUGUST 29, 2022/sk/m Signature Not Verified Digitally Signed By:JITENDRA Signing Date:02.09.2022 12:31:06