Delhi High Court - Orders
Mr. Shalindra Kumar Shaw vs State (Nct Of Delhi) on 17 November, 2025
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~78
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 3764/2025
MR. SHALINDRA KUMAR SHAW .....Petitioner
Through: Counsel (appearance not given)
versus
STATE (NCT OF DELHI) .....Respondent
Through: Mr. Akhand Pratap Singh, SPP with
Mr. Hritwik Maurya, Advocate.
CORAM:
HON'BLE DR. JUSTICE SWARANA KANTA SHARMA
ORDER
% 17.11.2025 CRL.M.A. 33899/2025 & CRL.M.A. 33900/2025 (exemptions)
1. Allowed, subject to all just exceptions.
2. Applications stand disposed of.
W.P.(CRL) 3764/2025
3. By way of the present petition, the petitioner is seeking quashing of the FIR bearing no. 16133/2024, registered at Police Station Nangloi (Crime Branch), West Delhi, for the commission of offences punishable under Section 3(4) of the Maharashtra Control of Organised Crime Act, 1999 (hereafter 'MCOC Act') read with Sections 379/401/411/468/471/120B/34 of Indian Penal Code, 1860 (hereafter 'IPC') and all consequential proceedings emanating therefrom.
4. Issue notice. The learned APP accepts notice on behalf of the State and seeks time to file Status Report. Let the same be filed, at least two days 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 18/11/2025 at 21:47:19 prior to the next date of hearing with advance copy to the other side.
5. Let the Trial Court Record, in digitized form, be called for, at least two days prior to the next date of hearing.
6. List on 11.03.2026.
7. The order be uploaded on the website forthwith.
DR. SWARANA KANTA SHARMA, J NOVEMBER 17, 2025/vc 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 18/11/2025 at 21:47:19