Delhi High Court - Orders
Inder Pal Khanna vs Govt Of Nct Of Delhi on 10 April, 2023
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
$~53
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 970/2023
INDER PAL KHANNA ..... Petitioner
Through: Mr. Arvind Kumar Gupta and Mr.
Abhiesumat Gupta, Advocates.
versus
GOVT OF NCT OF DELHI ..... Respondent
Through: Mr. Amol Sinha, ASC for the State
with Mr. Kshitiz Garg, Advocate and
with SI Bijender Singh, PS Hauz
Qazi.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 10.04.2023 The present matter has been received by way of transfer.
CRL.M.A. 8871/20231. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of. W.P.(CRL) 970/2023
3. The present petition has been filed under Article 226 of the Constitution of India read with Section 482 Cr.P.C. by the petitioner for quashing of FIR No. 17/2009 under Section 3 of West Bengal Preveniton of Defacement of Property Act, 1976 Act (As extended to NCT of Delhi) registered at Police Station Hauz Qazi.
4. Issue notice. Learned APP for the State appears on advance Signature Not Verified Digitally Signed By:PRIYADARSHANI JAIN Signing Date:13.04.2023 17:54:30 notice and accepts notice. He seeks time to file status report.
5. Let status report be filed by the State before the next date of hearing.
6. List on 18th May 2023, before the Roster Bench.
RAJNISH BHATNAGAR, J APRIL 10, 2023 p Signature Not Verified Digitally Signed By:PRIYADARSHANI JAIN Signing Date:13.04.2023 17:54:30