Delhi High Court - Orders
Neera Wahi & Anr vs State Of Nct Of Delhi & Ors on 28 February, 2019
Author: R.K.Gauba
Bench: R.K.Gauba
SHAKUN ANAND
06.03.2019 12:29
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 2643/2016 and Cr. M.As 11311/2016 and 11313/2016
NEERA WAHI & ANR ..... Petitioners
Through: Mr. Vikalp Mudgal, Advocate
versus
STATE OF NCT OF DELHI & ORS ..... Respondents
Through: Mr. Amit Ahlawat, APP for State with
SI Rakesh
Mr. Gaganpreet Singh, Adv. for R-2
CORAM:
HON'BLE MR. JUSTICE R.K.GAUBA
ORDER
% 28.02.2019 On 08.012019, the proceedings were recorded as under :-
"Status report filed. It indicates that the investigating agency has not found any incriminating evidence so as to arrest the petitioners or to seek their prosecution by filing a charge-sheet.
Learned Additional Public Prosecutor has shared a copy of the status report with the counsel for the petitioners. He also submits that the report under Section 173 Cr.P.C. is expected to be filed within a month hereof.
As requested by the counsel for the petitioners, who needs time to seek further instructions, the matter is adjourned.
Be listed on 28th February, 2019."
CRL.M.C. 2643/2016 page 1 of 2 The learned Additional Public Prosecutor submits the final report is lying under scrutiny and would be filed on the lines indicated on the previous date in near future.
The petitioners' counsel submits that he does not want to press the present petition and the applications filed therewith though seeking liberty to move an application for revival, in case adverse report is filed by the State.
With liberty as prayed for granted, the petition and the applications filed therewith are disposed of as not pressed.
R.K.GAUBA, J
FEBRUARY 28, 2019
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CRL.M.C. 2643/2016 page 2 of 2