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[Cites 18, Cited by 0]

Delhi District Court

State vs Raj Kumar @ Raju on 15 October, 2015

FIR No. 181/07
PS: HND
State Vs Raj Kumar @ Raju

15.10.2015

Present: Ld. APP for State.

Accused Shehnawaz with Ld. counsel Sh. R. B. Singh. Accused Mithun and Raju are PO. SI Chander Shekhar is unserved that he was out of station.

Let SI Chander Shekhar be called with supplementary chargesheet on 16.12.2015.

(NEHA) MM­03/SE/15.10.2015 FIR No. 266/13 PS: HND State Vs Md. Rizwan 15.10.2015 Present: Ld. APP for State.

Accused absent.

Summons issued to accused is unserved with the report that he does not reside at the said address.

Notice not issued to surety. Let notice be issued to surety of accused through SHO concerned for 07.12.2015.

(NEHA) MM­03/SE/15.10.2015 FIR No. 627/14 PS: HND State Vs Md. Irshad 15.10.2015 Present: Ld. APP for State.

Accused in person.

Let copy of chargesheet be supplied to accused. List for consideration on charge on 14.01.2016.

(NEHA) MM­03/SE/15.10.2015 FIR No. 318/15 PS: HND State Vs Md. Kamaluddin @ Munna & Anr. 15.10.2015 Present: Ld. APP for State.

Accused Rahul produced from JC (bond not furnished).

Ld. LAC Sh. Pradeep Kumar Jaiswal for accused. Accused Kamaluddin with Ld. LAC Ms. Priyanka Saini.

Complainant Nirmaljeet absent despite repeated calls. He was bound down for today.

BW in sum of Rs. 10,000/­ be issued against complainant Nirmaljeet for 23.10.2015.

(NEHA) MM­03/SE/15.10.2015 FIR No. 367/15 PS: HND State Vs Shahid 15.10.2015 Present: Ld. APP for State.

Accused produced from JC (bond not furnished). Ld. LAC Sh. Dhananjay Pandey for accused. BW issued against accused Rajiv is unserved with the report that he is out of country and will return on 16.10.2015.

Let fresh BW in sum of Rs. 10,000/­ be issued against complainant Rajiv through IO personally by way of last and final opportunity on 20.10.2015.

(NEHA) MM­03/SE/15.10.2015 FIR No. 42/09 PS: Jaitpur State Vs Sameer @ Gullan 15.10.2015 Present: Ld. APP for State.

Accused absent.

Process not issued.

Let NBW be issued to accused and notice to surety for 14.01.2016.

(NEHA) MM­03/SE/15.10.2015 FIR No. 104/12 PS: Jaitpur State Vs Umar Ali 15.10.2015 Present: Ld. APP for State.

Accused is present on execution of BW with Ld. counsel Sh. Ram Kishore Prasad.

BW stands cancelled. Accused is warned to be careful in future.

Ld. counsel seeks adjournment to address arguments on charge.

List for arguments on charge on 18.01.2016.

(NEHA) MM­03/SE/15.10.2015 FIR No. 41/12 PS: Jaitpur State Vs Aslam Raja @ Aslam Khan 15.10.2015 Present: Ld. APP for State.

Accused absent.

Ld. proxy counsel Sh. Dilshad Ali for complainant. Production warrant issued for accused has not been received back.

Surety Masjid Khan for accused is absent despite service.

Let fresh notice be issued to surety and fresh production warrant for accused for 01.12.2015.

(NEHA) MM­03/SE/15.10.2015 FIR No. 36/13 PS: Jaitpur State Vs Arun 15.10.2015 Present: Ld. APP for State.

Accused absent despite repeated calls. Let NBW be issued against accused and notice to his surety for 14.01.2016.

(NEHA) MM­03/SE/15.10.2015 FIR No. 253/14 PS: Jaitpur State Vs Najmuddin 15.10.2015 Present: Ld. APP for State.

Accused Najmuddin in person. Accused Mehtab is present on execution of BW. BW stands cancelled. Process not issued against complainant.

Let fresh process be issued to complainant in terms of previous order for 08.01.2016.

(NEHA) MM­03/SE/15.10.2015 FIR No. 784/14 PS: Jaitpur State Vs Bolta & Anr.

15.10.2015 Present: Ld. APP for State.

Accused Bolta in person. Accused Vikas and Natthi are absent despite repeated calls.

Let BW in sum of Rs. 10,000/­ be issued against accused Vikas and Natthi for 11.01.2016.

(NEHA) MM­03/SE/15.10.2015 FIR No. 130/15 PS: Jaitpur State Vs Ajay Kumar Jha & Anr. 15.10.2015 Present: Ld. APP for State.

Both accused with Ld. counsel Sh. S. K. Rai. Complainant/injured Vijay Kumar Jha is present with his father.

With the intervention of Court and counsel, the matter has been settled between the parties. Statement of complainant has been recorded separately in this regard.

The parties are given permission to compound the present matter.

In the light of the statement of the complainant, the present matter stand compounded with the judicial intervention. The accused are acquitted for offence u/s 325/34 IPC. Bail bond, surety bond stands discharged. Documents if any be released to the rightful claimant after cancellation of endorsement against receipt. File be consigned to Record Room.

(NEHA) MM­03/SE/15.10.2015 CC No. 1060/6/14 PS: Kalkaji Anil Nanda Vs Amardeep Taxi Service 15.10.2015 Present: Complainant with counsel Sh. Prem Lal Accused absent despite repeated calls. Let NWB be issued against accused and notice to his surety on filing of PF through SHO for 16.11.2015.

(NEHA) MM­03/SE/15.10.2015 CC No. 942/6/14 PS: Huaz Khas D S Kohli Vs Sanjeev Chanana 15.10.2015 Present: None for complainant.

Ld. counsel Sh. B. P. Pandey for accused. An application for exemption from personal appearance is filed on behalf of accused Sanjeev Chanana.

Heard. Allowed for today only. List for appearance of complainant and filing of affidavit on 19.12.2015.

(NEHA) MM­03/SE/15.10.2015 CC No. 1115/1/15 PS: Jaitpur Imran Vs Narender Kumar 15.10.2015 Present: Complainant with counsel Sh. R. K. Prasad.

ASI Dharam Prakash is present. He seeks time to file ATR as the complainant was not found at the address during visit.

ATR be called for 09.11.2015.

(NEHA) MM­03/SE/15.10.2015 CC No. 1086/1/15 PS: Badarpur Krishna Gopal Gupta Vs Shalini Gupta 15.10.2015 Present: Complainant with counsel Sh. Sanjeev Kumar.

ATR is filed by SI Suraj. Copy supplied.

List for arguments on 15.12.2015.

(NEHA) MM­03/SE/15.10.2015 CC No. 1120/1/15 PS: Jaitpur Sandhya Chauhan Vs Chandan Mishra 15.10.2015 Present: Complainant with counsel Sh. Shamsher Ali.

ATR is filed. It is stated in the FIR no. 627/15 u/s 354/506/509 IPC was already registered on 20.08.2015.

As FIR has been registered, proceedings of the present complaint case is stayed in view of provision U/s 210 Cr.PC.

Complaint file be revived as and when charge sheet is filed.

File be consigned to Record Room.

(NEHA) MM­03/SE/15.10.2015 CC No. 774/1/14 PS: HND Shirley Sinclari Vs Sh. Des Raj Khattar 15.10.2015 Present: None for complainant.

Record shows that the complainant has not taking steps for last two dates.

Last and final opportunity is given to the complainant to pursue with the complaint subject to cost of Rs. 1,000/­ to be deposited with DLSA.

Process Server HC Kuldeep be summoned on filing of PF on 20.11.2015.

(NEHA) MM­03/SE/15.10.2015 CC No. 1110/6/14 PS: Tilak Marg Sunil Kumar Vs Rakesh Kumar Singh 15.10.2015 Present: None for complainant.

Accused in person.

Accused submits that he has brought remaining payment of Rs. 10,000/­.

Let court notice be issued to complainant for 17.11.2015.

(NEHA) MM­03/SE/15.10.2015 CC No. 910/6/14 PS: Govind Puri Usha Rani Vs Sunil Kumar Nagang 15.10.2015 Present: Complainant with counsel Sh. S. Firoz.

Accused with Ld. counsel Sh. Suresh Kumar. Fresh v/k is filed on behalf of accused. Accused is filed an application u/s 145 (2) NI Act to recall the complainant for cross examination.

Copy of application is supplied. List for consideration on application on 04.01.2016.

(NEHA) MM­03/SE/15.10.2015 FIR No. 480/09 PS: HND State Vs Nar Bahadur Etc. 15.10.2015 Present: Ld. APP for State.

Both accused are present on bail. Accused submit that their counsel is busy in Tis Hazari Court.

List for consideration on charge on 06.01.2016.

(NEHA) MM­03/SE/15.10.2015 FIR No. 224/15 PS: HND State Vs Javed 15.10.2015 Present: Ld. APP for State.

Accused with Ld. counsel Sh. Ali Abbas. Ld. counsel submits that concerned counsel Sh. M. A. Rehman is not available.

List for consideration on charge on 15.01.2016.

(NEHA) MM­03/SE/15.10.2015 FIR No. 241/12 PS: Jaitpur State Vs Gulshan 15.10.2015 Present: Ld. APP for State.

Accused Gulshan with Ld. counsel Sh. Naushad Ali. IO SI Subhash absent despite service. Accused Asma absent.

An application for exemption from personal appearance is filed on behalf of accused Asma.

Heard. Allowed for today only. BW in sum of Rs. 10,000/­ be issued against IO for consideration on charge on 07.01.2016.

(NEHA) MM­03/SE/15.10.2015 FIR No. 40/14 PS: Jaitpur State Vs Basant 15.10.2015 Present: Ld. APP for State.

Accused on police bail with Ld. counsel Sh. Sunil Ahlawat.

Accused is admitted to court bail on furnishing BB & SB in sum of Rs. 15,000/­. BB & SB of accused is furnished, considered and accepted.

Ld. counsel seeks adjournment to address arguments on charge.

List for arguments on charge on 08.01.2016.

(NEHA) MM­03/SE/15.10.2015 CC No. 913/1/14 PS: Jaitpur Chandra Bhan Gupta Vs Subhawati & Ors. 15.10.2015 Present: Complainant with Ld. counsel Ms. Anita Rajput.

CW1 is examined and discharged. List for remaining pre summoning evidence on 05.01.2016.

(NEHA) MM­03/SE/15.10.2015 CC No. 677/1/14 PS: HND Tarun Chauhan Vs Vikash Jewellers & Ors. 15.10.2015 Present: None for complainant.

List for appearance of complainant and consideration on 15.01.2016.

(NEHA) MM­03/SE/15.10.2015 FIR No. 371/04 PS: HND State Vs Iqbal Parvej 15.10.2015 Present: Ld. APP for State.

Accused with Ld. counsel. PW6 and PW7 are examined, cross examined and discharged.

ASI Mahavir Singh on behalf of Insp. Vinod Gandhi. He submits that witness Insp. Vinod Gandhi is in High Court and will not be able to come today.

Insp. Vinod Gandhi is bound down through his colleague for 03.11.2015.

IO shall appear with police file from VRK on next date. SI Anil be called for next date of hearing.

(NEHA) MM­03/SE/15.10.2015 FIR No. 166/12 PS: HND State Vs Vipin Etc. 15.10.2015 Present: Ld. APP for State.

Accused Arif produced from JC (Cancellation of surety bond at request of accused.) Accused Vipin absent.

Ld. counsel Sh. Amit Gupta for accused. An application for exemption from personal appearance is filed on behalf of accused Vipin.

Heard. Allowed for today only. PW4 is examined and cross examined on behalf of accused Vipin.

SI Ajay Yadav is unserved. Let SI Ajay Yadav and SI Vikram be summoned afresh for 05.11.2015, rehnumai on 29.10.2015.

ASI Nanak Chand be also called for next date.

(NEHA) MM­03/SE/15.10.2015 FIR No. 105/13 PS: HND State Vs Parvej Etc. 15.10.2015 Present: Ld. APP for State.

Both accused with Ld. counsel. Accused are examined u/s 313 CrPC and statement recorded separately.

They do not wish to lead DE. List for final arguments on 28.10.2015.

(NEHA) MM­03/SE/15.10.2015 FIR No. 163/13 PS: HND State Vs Aslam 15.10.2015 Present: Ld. APP for State.

Both accused with Ld. counsel Sh. T. A. Siddiqui. Complainant/injured Dr. Mahruf Ahmad with Ld. counsel Sh. Mehmood Hussain.

Parties submits that there are chances for settlement. List for settlement if any on 16.12.2015. Complainant is bound down for next date.

(NEHA) MM­03/SE/15.10.2015 FIR No. 99/11 PS: Jaitpur State Vs Bharat Etc. 15.10.2015 Present: Ld. APP for State.

Both accused with Ld. counsel Sh. Yogesh Kumar. No PW is present.

Let witness Ranjana and Nishant be summoned for PE on 11.01.2016.

(NEHA) MM­03/SE/15.10.2015 CC No. 64/1/12 PS: Jaitpur Md. Shamshad Vs Dr. Shabnam @ Shabana & Ors. 15.10.2015 Present: Complainant with counsel Sh. Y. S. Tomar.

Accused Shabnam and Manish in person. No CW is present. Complainant submits that witness Aslam may be summoned for next date.

Let witness Aslam be summoned on filing of PF and his compete particulars for 14.01.2016.

(NEHA) MM­03/SE/15.10.2015 FIR No. 188/12 PS: HND State Vs Jata Shankar Yadav 15.10.2015 Present: Ld. APP for State.

Accused with Ld. counsel. Accused is examined u/s 313 CrPC and statement recorded separately.

List for DE on 07.11.2015.

(NEHA) MM­03/SE/15.10.2015 FIR No. 403/06 PS: HND State Vs Arvind Singh 15.10.2015 Present: Ld. APP for State.

Accused with Ld. counsel Sh. Z. A. Khan. Ld. counsel submits that the accused wishes to examine himself in defence but he is not well today.

List for DE on 29.10.2015.

(NEHA) MM­03/SE/15.10.2015 FIR No. 342/11 PS: Jaitpur State Vs Jitender Kumar 15.10.2015 Present: Ld. APP for State.

Accused with Ld. counsel Sh. S. D. S. Rathore. DW3 is examined, cross examined and discharged. At request DE is closed. List for final arguments on 06.11.2015.

(NEHA) MM­03/SE/15.10.2015 CC No. 581/6/14 PS: Malviya Nagar Lifelong Meditech Ltd. Vs Hari Rao 15.10.2015 Present: AR with Ld. counsel Sh. Rajesh Chug.

Accused with Ld. counsel Sh. S. R. Kamat. Ld. Counsel for complainant submits that the bank of complainant is situated at Standard Chartered Bank, Cannought Place. Vide circular no. F.4/Cir/CMM/SED/SCC/ND/2015/1021­1051 dated the 11.08.2015, in cases of transfer of Criminal Complaints u/s 138 of the Negotiable Instruments Act to any other district in the NCT of Delhi, in terms of Negotiable Instruments (Amendment) Ordinance, 2015, the file are to be placed before the Ld. District and Session Judge (South­East), Saket Courts, New Delhi.

In the present case, the Bank of the complainant is situated at Standard Chartered Bank, Cannought Place. In view of the Ordinance, 2015, the jurisdiction lies with New Delhi Distt, Patiala House Courts. In these circumstances, the parties are directed to appear before Ld. CMM, New Delhi District, Patiala House Courts on 05.11.2015. at 02.00 pm. Let the file be placed before the Ld. District and Session Judge (South­East), Saket Court on 28.10.2015 at 02.00 pm, with a request to send the case file to the Court of Ld. CMM, New Delhi District, Patiala House Court through proper channel.

(NEHA) MM­03/SE/15.10.2015 FIR No. 260/12 PS: Jaitpur State Vs Sumit @ Kalu & Ors. 15.10.2015 Present: Ld. APP for State.

Accused Sumit, Virpal and Vikram are absent despite repeated calls.

Complainant absent.

Ld. counsel Sh. Santosh Kumar for complainant Pramanand.

An application for exemption from personal appearance is filed on behalf of complainant.

Heard. Allowed for today only. Let NBW be issued against all accused for 19.01.2016.

(NEHA) MM­03/SE/15.10.2015 CC No. 454/1/13 PS: Jaitpur Chirag Vs Joginder Bhati & Anr. 15.10.2015 Present: None for complainant.

Record shows that the complainant has not appeared for last seven dates of hearing. It appears that the complainant is not interested in prosecuting his own case.

In these circumstances, complaint is dismissed for non appearance and non prosecution.

File be consigned to record room.

(NEHA) MM­03/SE/15.10.2015 FIR No. 141/12 PS: Jaitpur State Vs Untraced 15.10.2015 Present: Ld. APP for State.

Complainant absent.

Insp. S. N. Rajora absent despite service. BW in sum of Rs. 10,000/­ be issued against IO for 15.01.2016.

(NEHA) MM­03/SE/15.10.2015 CC No. 1131/1/15 PS: Jaitpur Ajay Singh Vs Kaushalya Kaur. 15.10.2015 Present: Complainant with counsel.

Preliminary arguments heard. Let ATR be called from SHO PS Jaitpur for 16.11.2015.

Copy of complaint and annexures be supplied to Naib Court.

(NEHA) MM­03/SE/15.10.2015 FIR No. 577/15 PS: HND State Vs Aas Mohammad 15.10.2015 Present: Ld. APP for State.

None for applicant.

List for appearance of applicant and consideration on 04.11.2015 at 12.30 pm. (NEHA) MM­03/SE/15.10.2015 FIR No. 728/15 PS: Jaitpur 15.10.2015 This is an application for bail of accused Rohit Kumar Yadav. Present: Ld. APP for State.

None for applicant.

IO also absent.

Let notice be issued to IO to appear with file on 17.10.2015 at 12.30 pm. (NEHA) MM­03/SE/15.10.2015 DD No. 25 PS: HND State Vs Channan Singh 15.10.2015 Present: Ld. APP for State.

Accused absent.

Let notice be issued to accused through SHO for 22.01.2016.

(NEHA) MM­03/SE/15.10.2015 CC No. 244/12/13 PS: Hauz Khas Savitri Enterprises Vs Mahender Panchal 15.10.2015 File taken up on application of applicant/surety Vijay Panchal for release of FD.

Present: Applicant Vijay Panchal in person.

Accused Mahender Panchal with Ld. counsel Sh. Ajay Bidhuri.

Applicant submits that the FD may be released to him and accused has brought new sureties with him.

Accused has furnished fresh BB & SB in sum of Rs. 20,000/­. Surety Sudhir Panchal is present. His BB & SB is considered and accepted.

Previous surety Vijay Panchal is discharged. Let documents of previous surety be released as per rules. Copy of order be given dasti. Application is disposed off.

List on date fixed i.e. 17.10.2015.

(NEHA) MM­03/SE/15.10.2015 CC No. 245/12/13 PS: Hauz Khas Prime Bond Vs Mahender Panchal 15.10.2015 File taken up on application of applicant surety Surender for release of FD.

Present: Applicant Surender Panchal in person.

Accused Mahender Panchal with Ld. counsel Sh. Ajay Bidhuri.

Applicant submits that the FD may be released to him and accused has brought new sureties with him.

Accused has furnished fresh BB & SB in sum of Rs. 20,000/­. Surety Sudhir Panchal is present. His BB & SB is considered and accepted.

Previous surety Surender Panchal is discharged. Let documents of previous surety be released as per rules. Copy of order be given dasti. Application is disposed off.

List on date fixed i.e. 17.10.2015.

(NEHA) MM­03/SE/15.10.2015 FIR No. 211/14 PS: Jaitpur State Vs Ninder 15.10.2015 Present: Ld. APP for State.

Ld. counsel for applicant is present. SI Suraj has sent his report that on 14.10.2015 he has received from Safdarjung Hospital and the chargesheet has been prepared which will be filed shortly.

Let IO be called with file on 06.11.2015 at 12.30 pm. (NEHA) MM­03/SE/15.10.2015 CC No. PS: Jaitpur Md. Imran Vs Babloo Chauhan 15.10.2015 This is an application of complainant for pre ponement of hearing. Present: Complainant with counsel.

ASI Dharam Prakash has sent his report on 15.10.2015.

Copy of report supplied today. Let IO be called with report on date fixed i.e. 29.10.2015 at 10.00 am.

(NEHA) MM­03/SE/15.10.2015 FIR No. 655/04 PS: HND State Vs Anil Kumar Sahani 15.10.2015 Present: Ld. APP for State.

All accused with Ld. counsel Sh. Yogesh Kumar. No PW is present.

Summons issued to Dr. Monika is unserved with the report that she is living in America since, 2005.

Let witness Ayub Khan and Narender be summoned through IO and DCP for 04.11.2015.

Witness Rajnish Arora and Rakesh Jain be summoned through IO and DCP for 05.11.2015. Medical Superintendent from AIIMS be called with MLC No. 118930/04 and x­ray report no. 56236/04 both dt. 02.10.2004 for 06.11.2015. ASI Ram lal and SI Sanjeev be called for 07.11.2015.

(NEHA) MM­03/SE/15.10.2015 CC No. PS: Jaitpur Joginder Singh Vs Nirmal Singh 15.10.2015 Fresh complaint is received by way of assignment. It be checked and registered.

Present: Complainant with counsel.

Preliminary arguments heard. Let ATR be called from SHO PS Jaitpur for 18.11.2015.

Copy of complaint and annexures be supplied to Naib Court.

(NEHA) MM­03/SE/15.10.2015 CC No. 458/6/14 PS: CR Park N. S. Hoon Vs Rajender Pradhan 15.10.2015 Present: Complainant in person.

Accused in person.

Vide separate order application of accused for compounding stands disposed off.

Be put up for entire payment on 19.10.2015.

(NEHA) MM­03/SE/15.10.2015