Delhi High Court - Orders
Dr. Ratan Lal vs State Govt. Of Nct Of Delhi & Anr on 9 October, 2023
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~60
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 7336/2023
DR. RATAN LAL ..... Petitioner
Through: Mr. Aditya Kr. Choudhary, Mr.
Gurmehar Vaan Singh and Mr.
Sandeep Pandey, Advocates.
versus
STATE GOVT. OF NCT OF DELHI & ANR. ..... Respondents
Through: Mr. Mukesh Kumar, APP for State
with SI Rohit, Special Staff North.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 09.10.2023 [The proceeding has been conducted through Hybrid mode] CRL.M.A. 27353/2023 (for exemption)
1. Exemption is allowed subject to all just exceptions.
2. The application stands disposed of.
CRL.M.A. 27355/2023 (for delay in re-filing)
3. This is an application seeking delay of 34 days in re-filing the present petition.
4. For the reasons stated therein, the application is allowed. The delay of 34 days in re-filing the present petition is condoned.
5. The application stands disposed of.
CRL.M.C. 7336/2023 & CRL.M.A. 27354/2023 (for stay)
6. This is a petition under Section 482 Cr.P.C., 1973 seeking 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 12/10/2023 at 11:44:37 quashing of the FIR No. 50/2022 dated 18.05.2022 under Sections 153 A and 295 A, IPC, 1860 registered with PS-North Cyber Crime Cell, Maurice Nagar, Delhi.
7. Issue Notice. Notice is accepted by Mr. Mukesh Kumar, learned APP for the State, who seeks and is granted four weeks time to file the status report. An advance copy of the same be furnished to the learned counsel for the petitioner.
8. Notice be issued to respondent No.2 by all permissible modes, upon the petitioner taking appropriate steps within a week from today.
9. Additionally, Court Notice be also issued to respondent No. 2 for the next date of hearing.
10. List on 24.11.2023.
TUSHAR RAO GEDELA, J OCTOBER 9, 2023/nd 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 12/10/2023 at 11:44:37