Delhi High Court - Orders
Om Prakash Daral vs State & Anr on 22 February, 2019
Author: A.K. Pathak
Bench: A.K. Pathak
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 221/2014
OM PRAKASH DARAL ..... Petitioner
Through Mr. Ruchira V. Arora, Adv.
versus
STATE & ANR. ..... Respondents
Through Mr. Raghuvinder Verma, APP
Mr. Saurabh Kumar and Mr. Pramod
Kumar Dubey, Advs. for respondent
no. 2
CORAM:
HON'BLE MR. JUSTICE A.K. PATHAK
ORDER
% 22.02.2019 Crl. M.A. no. 48250/2018 (for recalling of order dt. 10.02.2017 and revival of petition) Petitioner filed present petition under Section 482 Cr.P.C. for quashing of the criminal complaint filed by respondent no. 2 against the petitioner under Sections 420/120-B/34 IPC. During the pendency of the petition, criminal complaint was dismissed for non-prosecution. In view of this, petition was disposed of as infructuous vide order dated 10th February, 2017.
It appears that respondent filed a Crl. L.P. No. 640/2016, which was allowed and complaint was restored.
Petition was disposed of as infructuous in view of dismissal of the main complaint. Since complaint has been revived, it would meet the ends of justice if this petition is also revived.
Application is allowed. CRL.M.C. no. 221/2014 is revived. CRL.M.C. 221/2014 Counsel for respondent no. 2 seeks time to file reply. Let it be filed in four weeks. Rejoinder thereto, if any, four weeks thereafter.
Renotify on 11th July, 2019.
A.K. PATHAK, J.
FEBRUARY 22, 2019 r.bararia