Delhi District Court
State vs Gea Process Engineering India on 21 February, 2026
315 TRAFFIC CHALLAN 1404/2026 STATE Vs. GEA PROCESS ENGINEERING INDIA 0/0 (Gandhi Nagar) E-challan Details: DL295794251215220448 -- GJ06PK3088 21.02.2026
(Proceedings conducted through Video Conferencing on Cisco Webex Platform using the URL Link https://districtcourtdelhi.webex.com/meet/dtc-nd.
Present: Ld. APP for the State.
Sh. RP Pandey, Ld. Counsel for the Violator.
The cognizance of the offence is already taken by the Virtual Court and a fine was proposed for summary disposal of case as per section 208 of the Motor Vehicles Act, 1988. The violator has exercised option to contest the challan on web portal of virtual traffic courts and the challan is transferred to this court for further adjudication as per law.
At this stage, accusation U/s 115/190(2) of M.V. Act explained to the violator in his vernacular language. Violator submits that he wishes to plead guilty for offence U/s 115/190(2) of M.V. Act. Violator is apprised about the consequences of pleading guilty and the fact that he can be convicted for the offence. Violator submits that he has understood the consequences and wants to plead guilty. Keeping in view the plea of guilt of offence by the violator, he is convicted for offence U/s 115/190(2) of M.V. Act.
The violator submits that he be given an opportunity to repent and reform. In my considered opinion, violator deserves an opportunity to repent and reform. Considering nature of offence, plea of guilt of violator and genuine urge on his part to repent and reform, he is admonished for the offence U/s 115/190(2) of M.V . Act.
However, the violator is directed to pay a prosecution charge of Rs.300/- by way of payment on online portal.
Violator submits that he has paid fine of Rs. 300/- vide transaction ID No FDLND02202615909L on 21.02.2026.
Confirmation of payment of fine is reflecting on CIS Portal. Original Documents, if any, impounded with the Traffic Circle be returned to the rightful owner as per rules.
Challan is disposed of.
(VIDUSHI GARG)
JMFC/DIGITAL TRAFFIC COURT Digitally
NEW DELHI/PHC/NDD signed by
VIDUSHI
21.02.2026 VIDUSHI GARG
GARG Date:
2026.02.21
15:44:04
+0530