Delhi High Court - Orders
Ashneet Singh Chugh vs State Of (Nct) Delhi & Anr on 10 October, 2023
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 2960/2023 & CRL.M.A. 27538-39/2023
ASHNEET SINGH CHUGH ..... Petitioner
Through: Mr. Pramod Kumar Dubey, Senior
Advocate with Mr. Harsh Prabhakar,
Mr. Akshat Sharma, Mr. Chaitnaya
Malhotra and Mr. Vaibhav Kapoor,
Advocates
versus
STATE OF (NCT) DELHI & ANR. ..... Respondents
Through: Mr. Yasir Rauf Ansari, ASC for the
State with SI Mohd. Kafeel, P.S.
K.M.Pur, Inspector Lakhmi Chand,
P.S. K.M.Pur and Mr. Alok Sharma,
Advocate
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 10.10.2023 CRL.M.A. 27540/2023 (exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
W.P.(CRL) 2960/2023
3. The instant writ petition under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 („Cr.P.C.‟) has been filed on behalf of petitioner seeking quashing of FIR bearing no. 231/2023 registered at Police Station K.M. Pur for offence punishable under Sections 186/353 of Indian Penal Code, 1860 („IPC‟) and Section 132/179 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 10/10/2023 at 23:19:10 of Motor Vehicle Act, 1988 („M.V. Act‟).
4. Issue notice. Mr. Yasir Rauf Ansari, learned ASC accepts notice on behalf of respondents and seeks time to file Status Report. Let Status Report be filed prior to next date of hearing with advance copy to learned counsel for petitioner.
5. It is stated that the investigation in this case has been completed. The investigating officer, who appears before the Court states that he will file the chargesheet tomorrow i.e. 11.10.2023. Copy of the chargesheet be also placed on record before next date of hearing.
6. Re-notify on 21.12.2023.
7. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J OCTOBER 10, 2023/ns Click here to check corrigendum, if any 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 10/10/2023 at 23:19:10