Delhi High Court - Orders
Matrix Cellular International ... vs State Nct Of Delhi on 11 July, 2024
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~101
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 2073/2024,
MATRIX CELLULAR INTERNATIONAL SERVICES LIMITED
AND ORS. .....Petitioners
Through: Mr.Mohit Mathur Sr.Adv. with
Mr.Samudra Sarangi, Ms.Abhilasha
Khanna, Ms.Janvi Narang and
Mr.Sumit Mishra, advts.
versus
STATE NCT OF DELHI .....Respondent
Through: Mr.Amol Sinha, ASC (Crl.) with
Mr.Kshitiz Garg, Mr.Ashvini Kumar
and Ms.Chavi Lazarus, Advts.
Insp.Kamal Kumar, SI Gulab Singh,
PS ISC, Crime Branch
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 11.07.2024 CRL.M.A. 20072/2024 (exemption) Exemption is allowed, subject to all just exceptions. The application stands disposed of.
W.P.(CRL) 2073/2024 Present petition has been filed for quashing of FIR No.116 dated 05.05.2021, PS Lodhi Colony.
Mr.Mohit Mathur, learned senior counsel submits that at the time of registration of the present FIR there was no restriction on the trade and business of oxygen concentrator. It has been submitted that even 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 09/08/2024 at 20:37:46 midway the State seems to have abandoned the allegation of „black marketing‟ and „hoarding‟. Learned senior counsel has submitted that the business of conducting through online sales with payment receipt through proper banking channels and therefore the allegations of black marketing were baseless. It has further been submitted that given the high volume of daily sales the allegation of „hoarding‟ is also inconceivable. It has further been submitted that the basic ingredients of Section 420 IPC were also not made out.
Issue notice. Ld.APP has accepted the notice. Let the status report be filed.
List on 08.08.2024.
DINESH KUMAR SHARMA, J JULY 11, 2024 rb/dg 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 09/08/2024 at 20:37:46