Delhi High Court - Orders
Manu Sahijpal vs State Nct Of Delhi And Another on 26 November, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~101
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 7428/2023
MANU SAHIJPAL .....Petitioner
Through: Mr. Akash Mehta, Ms. Pooja and Mr.
Keshvam Punj, Advocates
versus
STATE NCT OF DELHI AND ANOTHER ....Respondents
Through: Mr. Satish Kumar, APP for the State
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 26.11.2024 Crl.M.A.35326/2024
1. The present application under Section 482 of the Code of Criminal Procedure, 1973 (now 528 of the Bhartiya Nagarik Suraksha Sanhita, 2023) has been preferred by the petitioner/applicant seeking permission to file amended petition.
2. For the reasons stated in the application, the application is allowed and the amended petition is taken on record.
3. Application stands disposed of.
CRL.M.C. 7428/20234. List on 3rd February, 2025, i.e. on the date already fixed.
CHANDRA DHARI SINGH, J NOVEMBER 26, 2024 Rt/st Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/11/2024 at 02:46:36