Delhi High Court - Orders
Siddharth Sharma vs The State Of Nct Of Delhi And Anr on 24 March, 2026
$~76
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 2191/2026
SIDDHARTH SHARMA .....Petitioner
Through: Mr. Giriraj Subramanium, Ms. Reaa
Mehta and Mr. Aditya Sharma,
Advs.
versus
THE STATE OF NCT OF DELHI AND ANR .....Respondents
Through: Ms. Meenakshi Dahiya, APP for the
State with Ms. Vanshika Singh and
Mr. Bhanu Pratap Singh, Advs.
Mr. Vikas Pahwa, Sr. Adv. with
Mr. Saud Khan, Mr. Gurpreet
Singh, Mr. Shiv Kapoor, Mr.
Pulkeet Shree and Mr. Jasmeet
Singh, Advs. for R-2
Insp. Shibhar Chaudhary, PS: EOW
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 24.03.2026 CRL.M.A. 9010/2026 (Exemption)
1. Allowed, subject to all just exceptions.
2. The present application is disposed of.
CRL.M.A. 9011/2026 (Seeking further time from filing apostilled affidavit)
3. By virtue of the present application under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, the petitioner seeks further time/ exemption from filing the apostilled document(s) in support of the petition.
This is a digitally signed order.
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4. Considering learned counsel for the petitioner submits that duly apostilled Vakalatnama and affidavit shall be filed within a period of two weeks, the present application is allowed.
5. As such, let the aforesaid document(s) be filed within the aforesaid period of two weeks.
6. The present application is disposed of.
CRL.M.C. 2191/20267. By virtue of the present petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, the petitioners inter alia seek quashing of the FIR No.181/2025 dated 19.12.2025 under Sections 420/406 of the Indian Penal Code, 1860 at PS: Economic Offences Wing.
8. Issue notice.
9. Learned APP for the State accepts notice. She seeks, and is granted, a period of four weeks for filing the Status Report.
10. Learned counsel for respondent no.2 accepts notice.
11. Learned counsel for the petitioner as well as respondent no.2, are free to file their respective written synopsis instead of reply/ rejoinder not exceeding five pages, giving a chronological list of dates and events and relevant documents, if any, alongwith duly highlighted judgments setting out the propositions of law therein, they wish to rely upon at least one week prior to the next date of hearing.
12. Renotify on 20.08.2026.
SAURABH BANERJEE, J MARCH 24, 2026/Ab 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 25/03/2026 at 22:07:35