Delhi High Court - Orders
M/S Bptp Ltd vs State Of Nct Of Delhi on 12 March, 2024
Author: Anoop Kumar Mendiratta
Bench: Anoop Kumar Mendiratta
$~78
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 2013/2024
M/S BPTP LTD ..... Petitioner
Through: Mr.Manish Sharma, Mr.Ninad Dogra
and Ms. Adya Rao, Advs.
versus
STATE OF NCT OF DELHI ..... Respondent
Through: Ms. Kiran Bairwa, APP for State with
Insp. Jitender Kashyap and SI Sushil
Kumar, PS Connaught Place.
Mr. Anurag Sahay and Ms. Shruti
Gala, Advs. for R-2.
CORAM:
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
ORDER
% 12.03.2024 CRL.M.A. 7755/2024 Exemption allowed, subject to just exceptions. Applications stand disposed of.
CRL.M.C. 2013/2024Petition under Section 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been preferred on behalf of the petitioner for quashing of FIR No. 137/2016 under Sections 420 IPC registered at P.S.: Connaught Place, New Delhi and the proceedings emanating therefrom.
Issue notice. Learned APP for the State and learned counsel for respondent no. 2 appear on advance notice and accept notice.
Status report / reply be filed before the next date of hearing with an advance copy to learned counsel for the petitioner.
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 14/03/2024 at 21:40:39 Trial Court Record be summoned in digital format. List on 09.04.2024.
ANOOP KUMAR MENDIRATTA, J MARCH 12, 2024/akc 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 14/03/2024 at 21:40:39