Delhi High Court - Orders
Sh. Sudhir Giri Manager, St Giri School vs The State on 11 September, 2023
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 3118/2021 and Crl.M.A. 19362-63/2021
SH. SUDHIR GIRI MANAGER, ST GIRI SCHOOL
..... Petitioner
Through: Mr. Umesh Singh, Advocate.
versus
THE STATE ..... Respondent
Through: Mr. Mukesh Kumar, APP for the
State with SI Ritika Dhiwan, P.S.
Chanakya Puri.
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 11.09.2023
1. The petitioner, vide the present petition under Section 482 of the Code of Criminal Procedure, 1973, seeks the following reliefs:-
"(i) To issue a writ, order or direction in the nature of certiorari quashing the Notice No 595/R.SEM/NDD issued on 18.10.2021 under Section 107/111/113 of the Cr.P.C by the Special Executive Magistrate, New Delhi District;
(ii) Issue any other suitable order or direction as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case."
2. Learned APP appearing for the State submits that the aforesaid notice under Sections 107/111/113 of the Cr.P.C issued by the Special Executive Magistrate, New Delhi District, is in fact a 'Kalandara' issued CRL.M.C. 3118/2021 Page 1 of 2 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 16/09/2023 at 18:19:31 on 18.10.2021. He further submits that as the life of such 'Kalandara' is only one year, which has since elapsed, nothing survives in the present petition.
3. Learned APP appearing for the State, on instructions of the Investigating Officer, further submits that learned Special Executive Magistrate, New Delhi District, in any way, has already dropped the proceedings qua the petitioner. Even in these circumstances as well, nothing survives in the present petition.
4. Considering the aforesaid, there is no requirement for this Court to enter into the merits of the matter. Accordingly, the present petition is disposed of.
SAURABH BANERJEE, J SEPTEMBER 11, 2023/AK CRL.M.C. 3118/2021 Page 2 of 2 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 16/09/2023 at 18:19:31