Delhi High Court - Orders
Sh Tarun Juneja & Ors vs State & Anr on 17 October, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~60
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 5323/2022, CRL.M.A. 21172/2022 & CRL.M.A.
21173/2022
SH TARUN JUNEJA & ORS. ..... Petitioners
Through: Mr. Vineet Kaushik & Mr. Amardeep
Singh, Advocates.
versus
STATE & ANR. ..... Respondents
Through: Mr. Rajkumar, APP for State.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 17.10.2022 CRL.M.A. 21172/2022 & CRL.M.A. 21173/2022 (Exemption)
1. Allowed, subject to all just exception.
CRL.M.C. 5323/20222. This is a petition filed by petitioner under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing and cancelation of FIR No.169/2016, under Section 498-A/406 I.P.C. registered at Police Station Mehrauli and the proceedings emanating therefrom.
3. Learned APP accepts notice on behalf of the State. Notice be issued to respondent no.2 through through Process fee, Registered A.D, Speed Post, Courier, ordinary mode through process server as well as through electronic mode on petitioner taking necessary steps within two weeks from today.
4. List this matter for 13.12.2022.
TALWANT SINGH, J OCTOBER 17, 2022/mr/ak Click here to check corrigendum, if any Signature Not Verified Signed By:HARIOM Signing Date:03.11.2022 16:25:05