Delhi High Court - Orders
Saksham Sabarwal vs The State (Govt. Of Nct Of Delhi) & Anr on 20 May, 2022
Author: Anu Malhotra
Bench: Anu Malhotra
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 2331/2022 & CRL.M.A. 9876-9877/2022
SAKSHAM SABARWAL ..... Petitioner
Through: Mr. O.N. Sharma & Mr. Deepak
Sharma & Mr. Kavinder Gill,
Advocates.
versus
THE STATE (GOVT. OF NCT OF DELHI) & ANR.
..... Respondent
Through: Ms. Kusum Dhalla, APP for State
with Investigating Officer/SI Divya
Gehlot, PS South Campus.
R-2 is present through Video
Conferencing & Mr. Saurabh Sharma,
Advocate for R-2.
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 20.05.2022 CRL.M.A. 9877/2022 (Ex.) Exemption allowed subject to all just exceptions. The application stands disposed of.
CRL.M.C. 2331/2022The petitioner, vide the present petition seeks the quashing of the FIR No.38/2018, PS South Campus under Sections 323/341/354/506 of the Indian Penal Code, 1860 submitting to the effect that a settlement has since been arrived at between the parties to the petition who were both the CRL.M.C. 2331/2022 Page 1 of 2 Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:21.05.2022 18:52:22 This file is digitally signed by PS to HMJ ANU MALHOTRA.
students at the time of alleged occurrence.
It is considered essential by the Court to peruse the statement under Section 164 of the Cr.P.C., 1973 of the prosecutrix, which is directed to be produced by the State on the next date of hearing.
The matter be re-notified for 02.06.2022.
ANU MALHOTRA, J MAY 20, 2022 nc CRL.M.C. 2331/2022 Page 2 of 2 Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:21.05.2022 18:52:22 This file is digitally signed by PS to HMJ ANU MALHOTRA.