Delhi High Court - Orders
Rakesh Sood And Ors vs State Nct Of Delhi & Anr on 9 March, 2026
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~75
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 459/2024
RAKESH SOOD AND ORS. .....Petitioners
Through: Mr. Rohit Sharma; Mr. Jatin Lalwani;
Mr. Nikhil Purohit, Advocates
versus
STATE NCT OF DELHI & ANR. .....Respondents
Through: Mr. Digam Singh Dagar, APP for
State.
Ms. Shashi Bala and Mr. Dhruv
Kumar, Advocates for R-2.
CORAM:
HON'BLE DR. JUSTICE SWARANA KANTA SHARMA
ORDER
% 09.03.2026
CRL.M.A. 6831/2026 (correction/modification of order dated
16.02.2026)
1. By way of the present application, the applicant/respondent no. 2 is seeking correction/modification of order dated 16.02.2026, passed by this Court.
2. The learned counsel appearing on behalf of the applicant/respondent no. 2 states that the above-captioned petition was listed before this Court on 16 .02 .2026, on which date it was adjourned to 11.08.2026. It is stated that during the course of hearing, it was submitted that there were serious allegations of sexual assault against the accused, which found mention in the Supplementary charge-sheet, which was filed for commission of offence under Sections 354C/377/498A/406/506/34 of the IPC and therefore the 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 11/03/2026 at 21:04:39 matter may be heard in-camera. However, due to some clerical mistake, it is not mentioned in the said order that the matter would be heard in-camera.
3. The learned counsel appearing on behalf of the non/applicants/petitioners vehemently opposes the present application and seeks time to file a reply.
4. However, this Court is of the opinion that the supplementary chargesheet in the present case has been filed under Sections 354C/377/498A/406/506/34 of the IPC. Therefore, this Court does not deem it necessary to call for a reply from the other side as the request of respondent no. 2 is limited to the extent of hearing the matter in-camera.
5. In view of the above, the present application stands allowed. The order dated 16.02.2026, passed by this Court, shall now read as under:
"1. Let the Trial Court Record, in digitized form, be called for, at least two days prior to the next date of hearing.
2. List for final disposal on 11.08.2026. It is clarified that the matter would be heard in-camera on the next date of hearing.
3. Both the parties are directed to file their written submissions, not running into more than three pages and relevant case laws that they want to rely upon. Let the same be filed, at least two days prior to the next date of hearing.
4. It is clarified that in case any documents have been filed by the respondent no. 2 in the present case, without the permission of this Court, they will not be looked into at the time of arguments.
5. In the meantime, interim order(s), if any, to continue.
6. The order be uploaded on the website forthwith."
6. Accordingly, the present application is disposed of in above terms.
7. The order be uploaded on the website forthwith.
DR. SWARANA KANTA SHARMA, J MARCH 09, 2026/vc TD 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 11/03/2026 at 21:04:39