Delhi High Court - Orders
Sajal Dahiya vs The State (Gnct Of Delhi) & Anr on 11 July, 2022
Author: Anu Malhotra
Bench: Anu Malhotra
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 959/2022
SAJAL DAHIYA ..... Petitioner
Through: Ms.Tanya Nagar, Advocate
versus
THE STATE (GNCT OF DELHI) & ANR. ..... Respondent
Through: Mr.R.S. Kundu, ASC for State with
SI Pinky, Police Station Kishangarh
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 11.07.2022 Crl.M.A. No.8076/2022 Exemption allowed, subject to just exceptions. W.P.(Crl.) No. 959/2022 The petitioner vide the present petition has sought the quashing of the FIR No. 183/2022 Police Station KishanGarh registered under Section 354D of the Indian Penal Code, 1860, on the basis of a stated settlement dated 11.4.2022 between the parties to the petition.
On behalf of the State it is submitted that there is no opposition to the prayer made by the petitioner in view of the settlement arrived at between the parties. The respondent No.2 however is stated to be in Ahmedabad.
Notice of the petition is directed to be issued to the respondent no.2 on taking of steps by the petitioner returnable for the date 7.9.2022.
ANU MALHOTRA, J JULY 11, 2022/SV Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:18.07.2022 16:28:32 This file is digitally signed by PS to HMJ ANU MALHOTRA.