Delhi High Court - Orders
Rajnish Kumar Biswakarma vs State (Nct Of Delhi) & Anr on 21 September, 2020
Author: Anu Malhotra
Bench: Anu Malhotra
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1838/2020 & CRL.M.A. 12977-12978/2020
RAJNISH KUMAR BISWAKARMA ..... Petitioner
Through: Mr. Aseem Mehrotra,
versus
STATE (NCT OF DELHI) & ANR. ..... Respondents
Through: Mr. Ashok Kr. Garg, APP for State
with ASI Usha.
Mr. Adarsh Kumar, Adv. for R-2.
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 21.09.2020 CRL.M.A. 12978/2020 (Exemption) Exemption allowed, subject to just exceptions. CRL.M.C. 1838/2020 & CRL.M.A. 12977/2020 The petitioner vide the present petition seeks quashing of the FIR No.383/2019 and all consequential proceedings emanating therefrom placing reliance on the averments made in the FIR submitting to the effect that there is no specific allegations against the petitioner. Learned APP for the State submits that the chargesheet is yet to be filed. The status report be submitted by the State and in as much as it has been submitted on behalf of the respondent no.2 that the applicant is not joining the proceedings under Section 125 of the Cr.PC, 1973 before the Family Court and that the anticipatory bail application filed by the petitioner had even been dismissed as withdrawn and that the IO had reported that the address that had been mentioned by the applicant in the said application was erroneous.
Notice of the petition and the accompanying application is issued to Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:22.09.2020 13:05 the respondents.
However, qua the submission that has been made on behalf of the petitioner that the parties be referred to the mediation as learned counsel for the respondent no.2 submits that the respondent no.2 is open to be referred to mediation, in the circumstances, the petitioner and the respondent no.2 are directed to appear before the Co-ordinator of the Delhi High Court Mediation and Conciliation Centre through video conferencing to explore the possibilities of a settlement on 28.09.2020 at 3:30 pm with the report of the Mediation Centre being returnable for 13.10.2020.
ANU MALHOTRA, J SEPTEMBER 21, 2020 vm Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:22.09.2020 13:05